AMRIT LAL Vs. ASHWANI KUMAR

JUDGEMENT

(1.) The petitioner herein is a tenant of the respondents. The Rent Controller has permitted the landlords to amend the petition filed for seeking eviction of the petitioner. Questioning its correctness, the present revision petition has been filed.

(2.) Heard the learned counsel representing the parties at length and with their able assistance perused the paperbook. Learned counsel representing the petitioner contends that the respondents filed the rejoinder on 4/1/2016 to the written statement filed by the petitioner. The petitioner filed an application for permission to amend the written statement as the landlords have concealed the material facts. The landlords filed a reply to the application. Thereafter, landlords' application for permission to amend the eviction petition has been allowed though the application for amendment of the written statement has not been decided yet.

(3.) Once an application of the landlords (respondents herein) for permission to amend the petition has been filed, the petitioner (tenant) would always as a general rule of law, get an opportunity to file a written statement. The petitioner can always incorporate whatever plea he wants to assert while filing the reply to the amended eviction petition. Hence, no ground to interfere is made out.