SANGEET LODHA,J. - (1.) This petition is directed against order dated 16.12.16 passed by the Rent Tribunal, Udaipur, whereby an application preferred by the petitioners seeking leave to amend the reply stands rejected.
(2.) The facts relevant are that the respondent preferred petition under Section 9 of Rajasthan Rent Control Act, 2001 (for short "the Act") seeking eviction of the petitioner from a commercial premises on the ground of default in payment of rent and reasonable and bona fide requirement. The bona fide requirement is pleaded by the respondent-landlord in terms that the premises is required for tailoring and readymade ladies garments business by his wife and daughter. The respondent pleaded that he wants to expand the shop by including open space of his residential premises for carrying on proposed garments business by his wife and daughter.
(3.) The petition is being contested by the petitioners by filing a reply thereto. The bona fide requirement as pleaded is denied by the petitioners. On the basis of the pleadings of the parties, the Rent Tribunal framed the issues. The evidence of the respondent stands completed and the matter is posted for petitioners' evidence. At this stage, the petitioners preferred an application seeking leave to amend the reply, which stands rejected by the order impugned. Hence, this petition.;