NANDLAL Vs. HARNARAYAN

JUDGEMENT

(1.) This writ petition is directed against order dt. 2/11/18 passed by Rent Tribunal, Bikaner, in Rent Case No. 65/15, whereby an application preferred on behalf of the petitioner-tenant under Order VI Rule 17 CPC, seeking leave to amend the reply, stands rejected.

(2.) The respondent filed a petition seeking petitioners' eviction from the commercial premises, a shop, on the ground of reasonable and bona fide requirement, in terms of the provisions of Sec. 9(i) of Rajasthan Rent Control Act, 2001 (for short "the Act"). The petition is being contested by the petitioners herein by filing a reply thereto.

(3.) The petitioners-tenant preferred an application seeking leave to amend the reply stating that during the pendency of the petition, the respondent-landlord has acquired vacant possession of a premises on 7/1/17 and therefore, the bona fide necessity as pleaded does not survive.