- (1.) SUDHIR Narain, J. This writ peti tion is directed against the order dated 27-7-1999 passed by the Judge Small Causes Court rejecting the amendment application filed by the petitioner and the order of the Revisional Court dated 8-10-1999 affirming the said order in revision.
(2.) THE plaintiff-respondent filed suit for recovery of arrears of rent, ejectment and damages against the petitioner on the ground that he committed default in pay ment of arrears of rent and was liable for eviction. THE petitioner filed written state ment. In the written statement it was stated that he is a tenant of Rs. 20/- per month and not Rs. 150/- per month as claimed by the plaintiff. In Paragraph 9 of the written statement it was slated that the plaintiff and his father Sri B. D. Gupta had started to demand Rs. 35,000/- as Pagree of the shop and on refusal by the defendant they have started threatening him to dispossess forcibly and get the shop vacated from him. After 12 years of filing the written statement the petitioner filed an applica tion for amendment of his written state ment on 19-3-1999 alleging that the plain tiffs had let out the shop in question on a monthly rent of Rs. 20/- on receiving con sideration of Rs. 36,000/- from him. This averment was inconsistent from the aver ment made in the original written state ment wherein it was stated that Rs. 35,000/- was demanded from the defen dant and that was refused. The Trial Court rightly rejected the amendment application. The suit was filed on 1987 and is pending. Respondent No. 2 is directed to decide the suit within three months. The Registry shall send a copy of this order to respondent No. 2. The writ petition is accordingly dis missed. Petition dismissed. .;