ANIL KUMAR Vs. INDER KUMAR LAMBA

JUDGEMENT

(1.) IMPUGNED order is dated 12.8.2010; the application filed by the petitioner/tenant under Order VI Rule 17 of the Code of Civil Procedure (hereinafter referred to as the Code) seeking amendment in his application for leave to defend had been dis -allowed.

(2.) RECORD shows that an eviction petition had been filed by the landlord Inder Kumar Lamba against his tenant Anil Kumar under Section 14(1)(e) of the Delhi Rent Control Act (hereinafter referred to as the DRCA). After service of summons leave to defend was filed by the tenant on 20.10.2009. Present application under order VI Rule 17 of the Code had been filed six months later i.e. on 22.4.2010. The averments made in the application are that after the filing of the leave to defend the tenant has come to know about certain properties which are owned by the landlord from where he and his son are carrying on business and as such he wishes to incorporate those details therein. The details of these properties are:

(3.) NEEDLESS to state that the reply filed to the said application has opposed this prayer.