KRISHAN RAM BAJPAI Vs. GAGAN PRADEEP BAL

JUDGEMENT

(1.) Petitioner is a tenant in the proceedings, which are going on before the Rent Controller. He had given an application for amending the written statement for adding one more ground that the landlord has obtained possession of one garage and toilet and that he is going to let out again and hence there is no bona fide requirement of the premises. Amendment was dismissed and hence this revision petition.

(2.) I have heard learned counsel for the parties.

(3.) Learned counsel for the petitioner relied on the case of Messrs Asian Chawla Udyog and Anr. v. Mrs. Sushma Bansal, (1989-2)96 P.L.R. 538. It has been held therein that amendment of the written statement can only be refused if it is barred by some statutory provision of law or the party has acquired a right, which cannot be compensated with costs or the amendment sought is mala fide.