SHANKER LAL AND ORS. Vs. DHARMENDRA KHATRI

JUDGEMENT

(1.) THIS writ petition under Article 226 and 227 of the Constitution of India has been filed by the petitioners questioning the validity of order dated 25.02.2014 passed by the Rent Tribunal, whereby, the application filed by the petitioners under Order VI, Rule 17 C.P.C. seeking amendment in the written statement has been rejected. The respondent landlord filed petition seeking possession of the premises based on bona fide requirement.

(2.) DURING the course of cross -examination of P.W. - 1 - Dharmendra Khatri, the fact about his filing income tax returns was accepted by him; whereafter on an application made by the petitioners, the income tax returns were produced by said P.W. - 1, regarding which, he was confronted/cross -examined by the petitioners.

(3.) THE Tribunal by its impugned order rejected the application, inter alia, observing as under: -