SAWINDER SINGH Vs. JAGMOHAN SINGH

JUDGEMENT

(1.) THIS revision petition is preferred by the petitioner (tenant) against the order dated 16.03.2015 passed by the learned Appellate Authority, Patiala vide which the application of the petitioner (tenant) under Order 6 Rule 17, CPC, has been dismissed.

(2.) AGAINST the eviction order dated 29.10.2014 passed by the learned Rent Controller, Patiala, the appeal is pending before the learned Appellate Authority, Patiala. During the pendency of this appeal, the petitioner (tenant) filed an application under Order 6 Rule 17, CPC, for amendment of written statement. The amendments in the written statement which the petitioner (tenant) wants to make are that they want to add as further objections after para No.7 on merits as under: -

(3.) THEY own and possess joint hindu family properties in addition to other properties detailed as below: -