V.P.Gupta, J. - (1.)This revision petition has been filed by Karam Chand tenant-petitioner against the order, dated 7th August, 1979, passed by the Rent Controller (I), Simla, by which the application of the tenant-petitioner under Order 6 Rule 17 CPC seeking amendmenl of the written reply has been dismissed.
(2.)The brief facts of the case are that Sohan Singh landlord-respondent filed an eviction petition in the Court of Rent Controller, Simla, on 30th October, 1976, seeking ejectment of the tenant-petitioner. The main ground, as alleged in the petition for seeking eviction of the tenant, was that the premises in dispute constituting No. 29, Middle Bazar Simla, are required by the landlord for his personal occupation and the residential accommodation Of building, 58. The Mall, Simla, of the landlord is insufficient to accommodate him and his family members. Besides this ground, the landlord has taken certain other grounds, as mentioned in the eviction petition.
(3.)A written reply to this eviction petition was filed by the tenant-petitioner and it was alleged that the requirement of the landlord is not bona fide and that the accommodation with the landlord is sufficient for him and his family members. He also denied the other allegations made by the landlord upon which the landlord was seeking eviction of the tenant.
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