SHAM LAL Vs. BHAJAN LAL

JUDGEMENT

(1.) A petition of the landlords for ejectment of the tenants from the shop situated within the municipal limits of M.C. Yamuna Nagar, filed under Section 13 of the Haryana Urban (Control of Rent & Eviction) Act, 1973 [for short, "the Act"] is pending adjudication before the Rent Controller, Jagadhri since 07.09.2009. One after the other, in total three applications, for amendment of the written statement i.e., Ist on 26.07.2010, 2nd on 27.8.2011 and the third one on 13.06.2012 were preferred by the tenants.

(2.) IT is claimed by the petitioners -landlords that once issues had been framed and the petition had proceeded further where evidence was being produced by the petitioners -landlords, amendment of the written statement allowed by the Rent Controller, is legally untenable.

(3.) COUNSEL for the parties have been heard by going through the impugned order, grounds of revision as also the attending facts and circumstances.