KULDEEP SINGH Vs. RIKHAB DAS

JUDGEMENT

(1.) The defendant No. 2 petitioner has filed this revision petition under section 115 Civil Procedure Code against the order dated 21.8.1996 passed by the learned Civil Judge (Junior Division) No. 2, Bikaner whereby the application filed by the petitioner for seeking amendment u/O. VI, R. 17 Civil Procedure Code was disallowed.

(2.) The brief facts relevant for the disposal of this petition are that the plaintiff non-petitioner No. I filed a suit against the defendants for the ejectment and arrears of rent Inter alia on the ground that the plaintiff required the suit premises bona fide and reasonably for the business of his son Suresh Kumar.

(3.) The defendant-petitioner has alleged that very recently plaintiffs son Suresh Kumar has started jewellery business at Bikaner and after preparing the finished goods, he is supplying the same at Surat and on account of happening of this specific event, now no reasonable and bona fide necessity survives in favour of the plaintiff.