DHARAM PARTAP KOHLI Vs. SAROJ JAIN

JUDGEMENT

(1.) Petitioner herein is defending an eviction petition filed on the ground of bonafide requirement.

(2.) The case is at the stage of PE.

(3.) The tenant (petitioner herein) during course of the proceedings moved an application seeking amendment in the written statement. It was contended that during the pendency of the eviction petition, the husband of the landlady has died and after his death, the business has been closed down and such fact needs to be brought on record by way of placing on record an amended written statement.