RAM KUMAR Vs. SURAJBANS SINGH BAKSHI

JUDGEMENT

(1.) The landlord (petitioner herein) had filed a plea for ejectment of the tenant (respondent herein) from the tenanted premises on a plea of personal bonafide necessity. The plea, raised in the context, was that the landlord requires the tenanted premises for parking of a car bearing registration No. PCR 9131, of which he was the registered owner.

(2.) The petition came to be negatived by the learned Rent Controller, vide order dated 25.10.2007.

(3.) In the course of an appeal filed by the landlord, he filed two pleas, one for the leave of the Court to adduce additional evidence to prove that he had sold off car bearing registration No. PCR 9131 during the pendency of the trial before the learned Rent Controller and had purchased another vehicle in the meantime bearing registration No. PB-08W-5770 and the other for the amendment of the plea raised in the ejectment action. The leave applied for was to be able to produce on record the registration certificate of the car bearing registration No. PB-08W-5770 aforementioned.