JEEWAN MEHROTRA Vs. SALAWANTI KOTWANI

JUDGEMENT

(1.) The short point involved is whether the admission made by the respondent in para 14 of the petition can be withdrawn.

(2.) The point involved is very short and does not require any detailed elaboration or discussion. The facts giving rise to the present petition are that the respondent, landlord/ owner filed a petition for eviction under Section 14(l)(e) of the Delhi Rent Control Act (hereinafter called the Act), against the present petitioner/tenant, on the ground of bonafide requirement.

(3.) In the leave to defend application, the tenant took the plea that the premises were let out for residential-cum-commercial purposes. Hence the petition for eviction on account of bonafide requirement was not maintainable. The leave was granted. The respondent thereafter, filed an application seeking amendment of his eviction petition. By this amend- ment the landlord/owner wanted to withdraw the fact of "No agreement" and instead wanted to incorporate the fact in paragraph 14 that there was a written agreement executed between the parties. The blanks left in the agreement were filled up by the tenant in his own handwriting. Moreover the said agreement bears his signature. The trial court allowed the amendments. It is against this order allowing the amendments that the present Revision has been filed.