NAND LAL Vs. SHAKUNTLA DEVI AND ORS.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THIS Civil Revision Petition is directed against the orders of Rent Controller (dated 16.5.2008) and the Appellate Authority (dated 5.3.2009), whereby his prayer for amending written reply, filed in a petition for his eviction, on the ground of non -payment of rent, has been rejected.

(3.) BY way of amendment, what is sought to be pleaded is that two brothers of Ram Chander died issueless and they had executed a Will, in respect of their shares, in favour of Ram Chander and thereafter petitioner purchased the property, in question, from said Ram Chander. Plea having already been taken in the reply that the petitioner is the owner of the premises, in question, on the basis of sale made in his favour by Ram Chander, there is hardly any need for amendment to show how Ram Chander was the absolute owner, before he sold the premises to the petitioner.