AJAY TEWARI, J. - (1.) This petition has been filed against the order of the Rent Controller dated 18.03.2015 declining an application for amendment in the written statement.
(2.) Brief facts are that in the original written statement, the petitioner -tenant had denied the relationship of landlord and tenant but now by way of the amendment, she wants to state that she does not deny the said relationship.
(3.) Counsel for the landlord -respondent has stated that even though there is an issue with respect to the denial of relationship and because of that denial even the provisional rent was not assessed, yet since the respondent has also prayed for eviction on the ground of personal necessity, he would not seek eviction on the ground that the petitioner -tenant had earlier challenged the title of the landlord. Further, even as regards the rent, he would not seek any provisional rent but the Rent Controller should be directed to decide this issue at the final stage.;