MUHAEDDIN (MD.) Vs. PRAKASH TEWARI

JUDGEMENT

(1.) Heard Mr. BC Das, learned counsel for the petitioner and Mr. RK Bhuyan, learned counsel appearing for the respondent.

(2.) By this revision under Article 227 of the Constitution of India, the petitioner has prayed for setting aside the impugned order dated 8.16 passed by the learned Munsiff No. 1, Kamrup(M), Guwahati in Misc(J) Case No. 52/16 arising out of T.S.No.317/15. By the said order, prayer made by the petitioner /defendant for amendment of the written statement was rejected.

(3.) The case projected by the petitioner is that the respondent has instituted T.S.No.317/13 before the court of learned Munsiff No.2, Kamrup, Guwahati for ejection of the petitioner from the tenanted suit premises on the ground that he was a defaulter in payment of monthly rent from the month of March, 2010 to July, 2013 amounting to Rs.52,736/- and for future rent till the petitioner was evicted from the said tenanted suit premises.