RATAN RAJAK Vs. VIJAY KUMAR GALA

JUDGEMENT

(1.) HEARD Shri Sajidulla Khan, learned counsel for the petitioner on the question of admission.

(2.) THE petitioner has filed this petition being aggrieved by the order dated 11.3.2014 by which the application filed by the petitioner under Order 6 R.17 read with Section 151 CPC for amendment in the written statement has been rejected.

(3.) HAVING heard the learned counsel for the petitioner, it is observed that the suit filed by the respondents/plaintiffs is a suit for eviction and arrears of rent in which defendant/petitioner had already filed his written statement. The court below has observed that the execution of a sale deed by the landlord has no effect, impact or connection with the suit filed by the landlord for eviction and arrears of rent and on this ground has rejected the application. Before this Court nothing has been placed on record to indicate that as to how the fact of sale of other property by the plaintiffs in a suit for eviction and arrears of rent is relevant.