SANJEEV BATHLA ASSOCIATES Vs. AMITA BANSAL

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India challenging the order dated 7.10.2014 (Annexure P/7) whereby the Appellate Authority, Ferozepur has dismissed the application for amendment under Order 6 Rule 17 CPC of the written statement filed by the tenant who is appellant therein.

(2.) The plea which is now sought to be taken is that the petitioner was co-sharer in the property which is subject matter of ejectment petition and no partition had taken place and therefore, the rent petition was liable to be dismissed.

(3.) Counsel for the petitioner vehemently submits that the amendment can be allowed at any stage and therefore, the order passed by the Appellate Authority, Ferozepur is not justified.