EIH ASSOCIATED HOTELS LTD Vs. PREET JOSHI

JUDGEMENT

(1.) The landlord/petitioner herein has instituted a petition under Section 14 of the Himachal Pradesh Urban Rent Control Act, 1987 before the learned Rent Controller (8), Shimla seeking the eviction of the tenant/respondent herein from the demised premises. The grounds on which eviction of the tenant/respondent herein is sought, are comprised in paragraph No.18(a) of the petition. The said grounds are extracted hereinafter:-

(2.) On the contentious pleadings of the parties, the learned Rent Controller struck issues for trial inter se the parties at contest. The issues as framed by the learned Rent Controller, too stand extracted hereinafter:-

(3.) The apt and germane issues pertinent for putting at rest the controversy qua the permissibility of incorporation of the proposed amendment in the reply of the tenant/respondent herein, are issues No.2 and 3. However, before proceeding to dwell upon the permissibility of incorporation of the proposed amendment in the reply of the tenant/respondent herein, it is deemed apt to extract hereinafter, the amendment proposed to be incorporated in the reply of the tenant/respondent herein:-