MURLI @ DILIP S/O SHRI BHURILAL JI SUTHAR Vs. SHRI JAIN SHWETAMBAR VASU PUJYA JI MAHARAJ TEMPLE TRUST, BADA BAZAR, UDAIPUR AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 22.4.2017 passed by the Rent Tribunal, Udaipur ('the Tribunal'), whereby the application filed by the petitioner under Order VI, Rule 17 CPC r/w Section 21 of the Rajasthan Rent Control Act, 2001, has been rejected.

(2.) The petitioner for eviction was filed by the respondent-Trust inter-alia indicating requirement of the premises for setting up a dispensary and library. During the pendency of the proceedings, after the written statement was filed by the petitioner, an application was filed by the petitioner under Order VIII, Rule 1(3) CPC for taking on record certain documents, which pertained to the other proceedings initiated by the respondent-Trust against Riyaz Ali, Balveer Singh and Narendra Singh, wherein order for eviction was passed/matter was decided by mutual agreement between the parties, the said application was allowed by order dated 14.12.2016.

(3.) Whereafter, the present application was filed by the petitioner seeking amendment in the written statement essentially for alleging facts pertaining to the documents, which had already been taken on record.