VINOD KUMAR Vs. LRS OF RAMESHWAR LAL

JUDGEMENT

(1.) The case at hand depicts how the Court finds itself helpless when the other party starts adopting delaying tactics so as to avoid service of the notice and put the rights of the opposite party to peril.

(2.) The facts of the present case are that the petitioner No.1 before this Court is a landlord, who has instituted a suit for eviction of the tenant. During the course of the proceedings, the petitioner landlord moved an application, seeking amendment in the plaint under Order VI Rule 17 of the Code of Civil Procedure, which had been allowed by the Trial Court.

(3.) Subsequent thereto in tune with the amendment allowed by the Trial Court, the petitioner moved an application for amendment of issues under Order XIV Rule 5 of the Code of Civil Procedure, which application was partly allowed by the Trial Court.