KANAN DEBBARMA Vs. MANJU DAS

JUDGEMENT

(1.) This revision petition is directed against the order dated 22-12-2012 passed by the learned Rent Control Court (Civil Judge, Jr. Division, Court No.1, Agartala, West Tripura) in case No.RCC 14 of 2012 whereby he allowed the application for amendment filed by the petitioner (respondent herein) who claims to be the tenant in the premises.

(2.) The tenant-respondent had filed an application under Section 14 of the Tripura Building (Lease and Rent Control) Act, 1975 (hereinafter referred to as the "Tripura Building Act") for passing an order of restoration of amenities on the ground that she was the tenant under both the petitioners herein. It was alleged that a dispute having arisen between the parties, the respondentpetitioner No.1 had put another lock on the lock put in by the respondent-tenant and, therefore, she by means of this petition prayed that the lock be removed. According to her, this lock was put by the landlords on 18-07-2009. The respondents filed written statement and raised various objections including the objection that only the respondent No.2 was the landlord of the premises and the respondent No.1 was not a proper party to the proceedings. The respondents have denied that there is any relationship of landlord or tenant.

(3.) The tenant-respondent thereafter filed an amendment petition and by means of the amendment petition, she has only sought the relief with regard to producing on record some written agreement entered into between the parties which would indicate that the landlord had agreed to permit the respondent-tenant from remaining in the premises beyond 30-06-2010 up to 30-06-2012.