MOHINDER SINGH Vs. SOM NATH

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for quashing/setting aside order dated 13.1.2010 passed by learned Additional District Judge, Amritsar, vide which application filed by petitioner-tenant under Order VI Rule 17 of the Code of Civil Procedure (hereinafter to be referred as 'the Code') for amendment of written statement was 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 Additional District Judge, Amritsar.

(3.) Facts relevant for the decision of present revision petition are that Som Nath, respondent-landlord had filed a rent application No. 373 dated 30.11.1998, under Section 13 of the East Punjab Urban Rent Restriction Act, 1949, against present petitioner-tenant on the ground that the premises in dispute came in his share in family settlement and he is also attorney of other co-owners and that the premises was let out to present petitioner by him and the same was required by him for his personal necessity.