Sibghat Ullah Khan, J. - (1.) Heard Sri W.H.Khan learned senior counsel assisted by Sri J.H.Khan learned counsel for the petitioner and Sri M.A. Qadeer, learned senior counsel assisted by Sri M.H.Qadeer, learned counsel for respondent who have appeared through caveat.
(2.) Petitioner is tenant. Respondent filed suit for eviction against him in the form of S.C.C.Suit no. 8/99, which was decreed. Against that decree petitioner has filed S.C.C.Revision No. 16 of 2008.
(3.) In the revision, petitioner filed application for amendment of written statement seeking to add the following two pleas therein. 1. Notice is bad in law as through one notice tenancy of two shops separately let out to the same tenant has been terminated, which could not be done. 2. Original tenant had died and all his heirs had not been given notice and had not been impleaded as defendants in the suit. However remaining legal representatives of the deceased tenant got themselves impleaded in the suit.;