PADMARANJANA ARUNKUMAR DESHMUKH Vs. DILIP RAMRAO TOTE

JUDGEMENT

(1.) THIS petition is directed against the order dated 28th November, 2001, passed by the Additional Collector, an Appellate Authority, under the C. P. and Berar Letting of Premises and Rent Control Order, 1949, by which the Appellate Authority has allowed the respondent No. 1 to amend his written statement.

(2.) THE facts are that the petitioner/landlord has applied for permission to terminate the tenancy of the respondent No. 1-tenant, under Clause 13 (3) (i), (ii) and (v) of the Rent Control Order, before the Rent Controller, Amravati.

(3.) TO the said application filed by the petitioner-landlord, the respondent-tenant has filed his written statement on 14-7-1998. In the said written statement he annexed the schedule, showing the payment of rent. The schedule indicates that the rent has been paid at one time for a long period ranging from 5 months to 1 year. By the written statement, the respondent-tenant has claimed that he is running a retail medical shop-cum-godown and still carrying on the said business at the premises in question.