HARI CHAND Vs. DILIP KUMAR

JUDGEMENT

(1.) The only question to be considered in the present case is whether in terms of the impugned order the application of the petitioner for amendment of the petition filed under Section 44 of the Delhi Rent Control Act, 1958 has been rightly rejected or does it suffer from any patent or jurisdictional error.

(2.) In all these matters the identical question arises for consideration.

(3.) It may be noticed that the landlord/respondent are subsequent purchasers of the suit property. The petitioners issued a notice alleging to be the tenants of the suit property in the individual capacity. However, when the petition was filed, it was claimed that the petitioner entity was a sole proprietorship and sole proprietorship was impleaded as petitioner No. 1. Subsequently by amendment a case is sought to be set up that petitioner No. 1 entity is a partnership firm.