CHAMELI DEVI Vs. CHARAN DASS

JUDGEMENT

(1.) This revision petition is directed against the order of the Rent Controller dated May 19, 1987, whereby the application for amendment of the ejectment application filed by the petitioners was declined.

(2.) By virtue of the said application for amendment of the ejectment application, the petitioners wanted to add another ground of ejectment namely, that the shop, in dispute, had become unfit and unsafe for human habitation. The said application was declined by the Rent Controller on that ground that the proposed amendment could not be allowed to the prejudice of the other side as the ejectment application was pending since the year 1984.

(3.) After hearing the learned counsel for the petitioners, I find that the approach of the Rent Controller in this behalf was wrong and illegal.