LAL CHANDRA AGRAWAL Vs. RAJKISHORE

JUDGEMENT

(1.) Heard the learned Senior Counsel, Mr. S.S. Dwivedi on behalf of the petitioner and Mr. J.S. Arora appearing on behalf of the respondent.

(2.) The defendant-petitioner have filed this application under Article 227 of the Constitution of India praying for setting aside the order dated 25.5.2011 passed by Munsif-lllrd, Patna in eviction suit No. 51 of 2002 whereby the learned Munsif rejected the petition dated 23.5.2011 filed by the defendant-petitioner under Order 6 Rule 17 C.P.C. for amendment of the written statement.

(3.) The plaintiff's case in short is that the plaintiff filed the aforesaid eviction suit on the ground of bona fide personal necessity for his son Jitendra Kumar Gupta who is unemployed and the suit premises is suitable for the business purpose. Written statement was filed by the defendant alleging that there is no personal necessity and the plaintiffs filed the suit only to pressurize the defendant to increase rent from Rs. 1,000/- to Rs. 15,000/- per month.