Jagiri Lal and another Vs Brij Bhushan Jain

High Court Of Punjab And Haryana At Chandigarh 2 Feb 1982 Civil Revision No. 1347 of 1981
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Revision No. 1347 of 1981

Hon'ble Bench

J.V. Gupta, J

Advocates

R.S. Ahluwalia, for the Appellant; H.L. Sarin with Mr. M.L. Sarin and Mr. R.L. Sarin, for the Respondent

Final Decision

Dismissed

Acts Referred

East Punjab Urban Rent Restriction Act, 1949 — Section 12

Judgement Text

Translate:

J.V. Gupta, J.@mdashThis revision petition is directed against the order of the Pent Controller, Nakodar, dated May 11, 1981, whereby the

application for amendment of the petition filed u/s 12 of the East Punjab Urban Rent Restriction Act (hereinafter called the Act), by the tenant-

respondent was allowed.

2. The tenant-respondent filed the petition u/s 12 of the Act against the petitioners. The proposed amendment related to the substitution of the

words ""re roofing"" by the words ""by repairs in the roof"" and the word ""falls"" by the word ""percolates"" therein. The learned Rent Controller allowed

the amendment vide impugned order on payment of Rs. 30/- as costs. There is HO illegality or infirmity in the order under revision as to be

interfered with in the exercise of the revisional jurisdiction by this Court.

3. Consequently, this revision petition has no merit and the same is dismissed with costs. The parties, through their counsel, have been directed to

appear before the Rent Controller on March 1, 1982.

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