HULASHMAL VERMA Vs. TARACHAND CHIMANRAM

JUDGEMENT

(1.) Heard Mr. Hulasmal Verma, petitioner in person as well as Mr. P.J. Saikia learned counsel for the respondent.

(2.) By this revision under article 227 of the Constitution of India, the petitioner has challenged the following:

(3.) The respondent is the plaintiff in T.S. 3/2011 which was filed by the respondent for ejection of the petitioner-defendant from the suit premises on the ground of being a defaulter in payment of rent and for bona fide requirement of the suit premises. The petitioner had contested the suit by filing written statement and accordingly issues for trial was framed by order dated 27.04.2011. The amendment of plaint was allowed and the amended plaint was filed 13.09.2013. Accordingly, the petitioner had filed his additional written statement on 09.12.2013.