UDHYOG MANDIR JAIPUR Vs. BHARAT K. SHAH

JUDGEMENT

(1.) The grievance of the petitioner (defendant) is against the order dtd. 24/2/2025 (Annexure-6) passed by the Civil Judge (Senior Division), Mount Abu, District Sirohi, in Civil Original Suit No. 26/2024, whereby the learned Trial Court rejected the petitioner's (defendant"s) application filed under Order 6 Rule 17 CPC seeking amendment in the reply/written statement.

(2.) Brief facts of the case first. The respondent-plaintiffs filed a civil suit on 31/5/2024 for eviction of the petitioner-defendant from rented premises and recovery of due rent with compensation before the Civil Judge (Senior Division), Mount Abu, Sirohi. The petitioner firm had rented the premises at Rs.10,860.00 per month from Smt. Shridatri Singh and relatives. The plaintiffs later purchased the property, making the petitioner-defendant a tenant under the respondent-plaintiff by operation of law. No formal rent or lease agreement was executed, but monthly rent was agreed, with leases ending on the last day of each month as per the Gregorian calendar.

(3.) In the aforesaid backdrop, I have heard learned counsel for the petitioner and have perused the case file.