SATISH SOOD Vs. UMESH SOOD

JUDGEMENT

(1.) By way of instant petition, petitioner has challenged an order dtd. 20/12/2023 passed by learned Rent Controller-III, Shimla in Rent Case No.87/2019 (RBT: 254-2 of 2023/2019), whereby the application of the petitioner for amendment of reply under Order 6 Rule 17 of the Code of Civil Procedure (for short, 'Code') has been dismissed.

(2.) The petitioner and respondent shall hereafter be referred to as tenant and landlord respectively.

(3.) The landlord originally filed an eviction petition under Sec. 14 of the Himachal Pradesh Urban Rent Control Act, 1987 (for short, 'Rent Act') against one Sh. Satish Sood on the grounds of arrears of rent and personal bonafide requirement, which is pending on the files of learned Rent Controller-III, Shimla as Case No.87/2019 (RBT: 254-2 of 2023/2019).