GOURABAI Vs. INDUMATI

JUDGEMENT

(1.) By the impugned order, an application to amend the written statement has been rejected by the trial Court.

(2.) By way of the proposed amendment, the defendants sought to contend that the plaintiffs had no right to file the suit under the provisions of Sec. 2(a) of the Rent Act, 1999 and the suit was not maintainable.

(3.) The said request has been rejected by the trial Court on the ground that the defendants had not stated as to whether the building being used for commercial purpose and the measurement was also not been stated.