NARESH KUMAR JAIN Vs. DEEPAK JAIN & ANR

JUDGEMENT

(1.) This revision petition is directed against the order passed by Rent Controller whereby application for amendment of written statement has been dismissed.

(2.) Learned counsel for the petitioner contends that order is wholly unsustainable. Certain facts had come to the knowledge of the petitioner which necessitated application under Order 6 Rule 17. Same has been rejected by the court below without appreciating the real controversy and law on the point.

(3.) Learned counsel appearing for the respondents has vehemently opposed the plea. He submits that petitioner crossexamined the witnesses produced by respondent-landlords. By way of amendment, petitioner intends to incorporate in the written statement facts contained in deposition of landlords' witnesses.