R.S. PAHWA Vs. SHREE RAM AND ANR.

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 26.11.2010, Annexure P4, passed by learned Additional District Judge, Faridabad, vide which two applications filed by Petitioner, i.e., one for amendment of written statement and the another for framing of additional issues have been dismissed.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned first appellate Court.

(3.) Facts relevant for the decision of present revision petition are that Respondents-Plaintiffs filed a suit for possession of property in dispute against present Petitioner-Defendant on the brief allegations that they are co-owners of the property by way of purchase vide registered sale deed dated 7.5.1997 from previous owner, namely, M/s Technological Consultant Centre (hereinafter to be referred as 'TCC'), who went into voluntary liquidation and Shri J.B. Dada Chand Ji, who was appointed its liquidator, sold the same to Respondents-Plaintiffs. Petitioner was employee of M/s TCC and was inducted in the property in dispute as licencee being employee. However, after the company went into liquidation and after the property was purchased by the Plaintiffs, licence was automatically revoked. However, Petitioner failed to hand over the possession of the property in dispute to the Respondents-Plaintiffs. A notice for termination of licence was also issued by Plaintiffs to Petitioner-Defendant, however, when he refused to hand over the possession of the same to the Plaintiffs, the present suit for possession was filed.