(1.) The present application has been filed by the defendant under Order VI Rule 17 of the Code of Civil Procedure (for short 'the Code') praying inter alia for permission to amend the written statement and introduce a counter claim as proposed in paras 8 to 11 therein.
(2.) Before dealing with the respective submissions advanced by the counsels for the parties, a brief reference to the factual background of the case is necessary.
(3.) The plaintiff company(tenant) has filed the present suit on 21.5.2013, for seeking recovery of a sum of Rs. 42,10,000/ - towards the security amount allegedly wrongfully withheld by the defendant(landlord), along with the pendente lite and future interest and for claiming damages to the tune of Rs. 10 lacs.