SANDEEP CHITTORA Vs. VIJAY LAL TAYAL AND ANR

JUDGEMENT

(1.) This writ petition is directed against order dated 5.2.14 passed by the Rent Tribunal, Udaipur, whereby an application preferred on behalf of the petitioner herein seeking leave to amend the reply to the petition, stands rejected.

(2.) The respondent-landlord filed a petition under Section 9 of the Rajasthan Rent Control Act, 2001(for short "the Act"), seeking eviction of the petitioner-tenant from the rented premises on the ground of reasonable and bona fide necessity, alleging that the premises is required for extension of his adjoining existing shop, wherein he is running an exclusive show room of 'Liberty Foot Wear'. That apart, it is averred that the premises is required for the grand-son of the landlord, who intends to join the running business of footwear.

(3.) The petition is being contested by the petitioner herein by filing a reply thereto.