MANI RAJ Vs. FIRM RADHA KRISHAN

JUDGEMENT

(1.) THIS revision is directed against order dated 30.8.1993 passed by the Rent Controller, Hansi partly declining the prayer of the petitioners for amendment by way of insertion of words "alleged to be" in the first line of paragraph 3 and second line of paragraph 6 of the ejectment application.

(2.) A perusal of the record shows that the petitioners filed an application for ejectment of the non-petitioners on the ground of non-payment of rent and also on the ground of making material alteration in the demised premises. During the pendency of the ejectment application, they filed an application under Order 6 Rule 17 of the Code of Civil Procedure (for short, 'CPC') for grant of leave to incorporate the following amendment :-

(3.) THE non-petitioners contested the application for amendment and prayed for its dismissal by asserting that the petitioners should not be allowed to wriggle out of the admission made in the matter of transfer of the demised premises in favour of firm Radha Krishan Sri Niwas by their predecessor-in- interest, namely, Bhagat Ram Ram Narain.