ASHOK KUMAR Vs. SITARA

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India has been filed by the petitioner assailing the order dtd. 1/10/2024, passed by the learned trial court, whereby, the application of the petitioner filed under Order 6 Rule 17 of the Code of Civil Procedure, 1908 ['Code'], seeking permission to amend his written statement was dismissed primarily on the ground that the facts sought to be incorporated by the petitioner in the written statement were within his knowledge at the time of filing of the written statement and there is no reason seeking its incorporation in the written statement at a belated stage.

(2.) Respondent filed an Eviction Petition under Sec. 14 (1)(e) read with Sec. 25B of the Delhi Rent Control Act, 1958 ['DRC Act'] against the petitioner herein before the Rent Controller, Central District, Tis Hazari Court, Delhi.

(3.) An application for leave to defend filed by the petitioner was allowed by the trial court. Petitioner filed his written statement in the eviction petition.