(1.) - The petitioner-landlord brought an action under Sec. 14 of the Himachal Pradesh Urban Rent Control Act, 1971, hereinafter referred to as 'the Act' for ejectment of his tenant, the present respondent from the premises in his tenancy. The relevant grounds on which the petition was filed were as follows :
(2.) The pleas of the petitioner found favour with the Rent Controller who vide his order dated 17.2.1978 directed the respondent tenant to put the petitioner landlord into vacant possession of the demised premises. The respondent-tenant thereafter approached the Appellant Authority in appeal. Before the Appellate Authority, the present petitioner moved an application under O.6, R 17 Civil Procedure Code praying for permission to amend the above quoted paragraphs of his petition containing grounds of ejectment so as to substitute these paragraphs by the following paragraphs :
(3.) The necessity for applying this amendment arose as the son of the petitioner got married during the pendency of the proceedings. At the time when the petitioner filed his initial application for ejectment, his son was not married though his marriage was under contemplation and for that reason the petitioner had alleged that he required the premises for his son who was recently going to be married. Subsequently the son was actually married and the petitioner, therefore, sought to amend his petition so as to bring this subsequent development on the record.