Jatinder Kumar vs Manjit Kaur
2026 Latest Caselaw 5111 P&H

Punjab-Haryana High Court

Jatinder Kumar vs Manjit Kaur on 22 May, 2026

              CR-4322-2026                        1

                               IN THE HIGH COURT OF PUNJAB & HARYANA
                                         AT CHANDIGARH
              109
                                                                              CR-4322-2026
                                                                 Date of decision: 22.05.2026

              Jatinder Kumar                                                      ...Petitioner

                                                        Versus

              Manjit Kaur                                                      .... Respondent

              CORAM: HON'BLE MR. JUSTICE AMARINDER SINGH GREWAL

              Present:         Mr. Naveen Sharma, Advocate,
                               for the petitioner.

                     ****
              AMARINDER SINGH GREWAL, J. (Oral)

1. The present revision petition has been filed under Article 227 of

the Constitution of India, 1950, for setting aside the order dated 04.05.2026

passed by the learned Rent Controller, Ludhiana, in the case titled as Manjit

Kaur vs. Jatinder Kumar, bearing Rent Petition No.85 of 2019 dated

05.03.2019 (Annexure P-1), pending for 25.05.2026, whereby the application

(Annexure P-3) seeking amendment of the rent petition has been allowed.

2. The brief facts of the case are that respondent No.1-Manjit Kaur

had filed a rent petition under Section 13 of the East Punjab Urban Rent

Restriction Act, 1949 against the present petitioner-Jitender Kumar seeking

his ejectment from a part of the property, as mentioned in the headnote of the

petition. Notice of the said petition was issued to the respondent-Jitender

Kumar, who contested the same by filing a reply. Thereafter, issues were

framed and the parties led their respective evidence. At the stage of

arguments, respondent-Manjit Kaur filed an application for amendment of the

petition seeking deletion of the measurement of the room, i.e. 15' × 13.5',

mentioned in the head note of the petition. The said application was contested

by the present petitioner. The learned Rent Controller/Additional Civil Judge

(Senior Division), Ludhiana, after hearing learned counsel for the parties,

allowed the application by holding that the amendment would neither change

the nature of the case nor cause any prejudice to the respondent.

3. Learned counsel for the petitioner contends that he has no

objection if the learned Rent Controller hears only the arguments and the

respondent is not permitted to lead any evidence.

4. Considering the limited nature of relief sought, issuance of notice

to the respondent is dispensed with, as the same would only result in further

delay in the proceedings.

5. I have heard learned counsel for the petitioner and have perused

the paper book with his able assistance.

6. Keeping in view the aforesaid facts and circumstances, without

commenting upon the merits of the case and considering the fact that the

learned Rent Controller, in the impugned order, has fixed the case only for

arguments and not for evidence of the respondent, the present revision petition

is disposed of with a direction to the learned Rent Controller to hear only the

arguments in the case and not to grant any opportunity to the respondent to

lead evidence.

7. Pending applications, if any, shall stand disposed of.

              May 22, 2026                                (AMARINDER SINGH GREWAL)
              anil                                                 JUDGE

                               Whether speaking/reasoned        :     Yes / No
                               Whether reportable               :     Yes / No