TEJ MAL Vs. CHAND MAL

JUDGEMENT

(1.) The present writ petition filed under Article 227 of the Constitution of India lays challenge to an order dated 23.7.2019 passed by the learned Rent Tribunal, Bhilwara (hereinafter referred to as the 'learned Tribunal'), whereby petitioners' amendment application dated 26.9.2018 has been rejected.

(2.) Briefly narrated the facts appertain are that on 16.12.2003, late Chandmal instituted a petition for eviction against the present petitioners under Section 6 of the Rent Control Act, 2001 for personal bona fide necessity of his son Dinesh.

(3.) After filing of the written statement, the original petitioner Chandmal landlord passed away on 27.12.2013.