DR. SUBHASH SINGH Vs. SUBHASH CHANDRA ARORA

JUDGEMENT

(1.) Heard learned counsel for the revisionists and perused the record.

(2.) The present revision has been filed against the order dated 3rd Jan., 2017, passed by Additional District Judge, Court No.5, Bijnor in SCC suit no.29 of 2014, by which amendment application 44/1 and 44/2 has been rejected and a date has been fixed for leading evidence.

(3.) A perusal of the record would go to show that the plaintiff-respondent instituted SCC suit no.29 of 2014 for arrears of rent and eviction against the revisionists. The revisionists filed their written statement in the said suit. In paragraph 16 of the written statement, the revisionists had stated that they had made certain improvements and had invested rupees three lacs in the accommodation in suit and upon seeing the improvement so made, the plaintiff became greedy and therefore he instituted the suit.