BADRI PRASAD SONI Vs. S KRIPAL SINGH

JUDGEMENT

(1.) The present revision has been filed by the plaintiff and has arisen in the following manner.

(2.) Plaintiff has filed the suit for eviction of the defendant-non-applicant herein from the suit shop alleging that he bona fide needs the suit shop for settling his son-in-law who along with his daughter is living with him and is dependent on him for maintenance. The relevant averment in the plaint are as under:

(3.) The suit has been resisted by the defendant controverting the main plaint allegations. After the arguments were heard and the case was posted for delivery of judgment on 15-2-1980, on this date, the plaintiff made an application to amend his plaint so as to add the following at the end of paragraph 3 of the plaint. "The premises in suit are held for the benefit of Deepak Kumar who is the only male member in plaintiff's family entirely dependent on him."