K.S. JAWATKAR Vs. ATAM DEVI

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 17.6.1986 passed by Shri Prem Kumar, Additional Rent Controller, Delhi whereby he had dismissed the application filed on behalf of the tenants/petitioners herein for the amendment of the written statement.

(2.) DURING the pendency of the above proceedings, the original landlord, namely, Ram Nath Kurra who filed the petition for ejectment of the tenants for bonafide requirement died and the present respondent, Smt. Atam Devi, who is the wife deceased landlord, has been brought on record as the legal representative of the deceased on the basis of a Will.

(3.) IN the written statement, the tenants have denied these averments.