VIJAY KUMAR AND OTHERS Vs. BHUPINDER SINGH

JUDGEMENT

(1.) CM-1136-CII-2017

(2.) The present revision petition has been filed by the petitioners-tenants against the order dated 009.2016 (Annexure P-1) passed by the Rent Controller, Ambala, whereby the application for amendment of written statement was declined.

(3.) The petitioners in the application were seeking the amendment to the extent that the other legal heirs of Moti Ram had not been impleaded, since he had five sons and two daughters. After his death one son, namely, Manmohan @ Mohini had also died leaving behind his wife, son and daughter and, therefore, it was the case of the petitioners-tenants that they were also necessary parties and the petition is not maintainable without impleading all the legal heirs as stated above.