SANT LAL Vs. MAMTA

JUDGEMENT

(1.) DISMISSAL of an application under Order VI Rule 17 read with Section 151 CPC for amendment of written statement filed by the tenant on 9.6.2012 by the Rent Controller in a petition under Section 13 of Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as the Act) brought by the landlady -respondent for his eviction, forms genesis of this revision petition by the petitioner -tenant.

(2.) IT is claimed that observation of the Rent Controller that ground of personal necessity is to be evaluated as it exists on the date of filing of the rent petition and subsequent events are not to be looked into, is legally wrong.

(3.) DETAILED hearing has been provided to the counsel for the parties.