SANGEET LODHA,J. - (1.) This petition is directed against order dated 17.5.16 passed by Rent Tribunal, Sri Ganganagar, in Rent Case No.61/07, whereby an application preferred on behalf of the petitioner/tenant under Order 6, Rule 17 of CPC seeking leave to amend the reply, stands rejected.
(2.) The respondent filed a petition seeking petitioner's eviction from a commercial premises, on the ground of bona fide requirement in terms of the provisions of Section 9(i) of Rajasthan Rent Control Act, 2001( for short "the Act") . It is averred in the petition that the respondent requires the premises to establish a Computer Centre therein by his son Manoj Kumar.
(3.) The petition is being contested by the petitioner by filing a reply thereto. The matter is posted for the respondent's evidence. At this stage, the petitioner preferred an application seeking leave to amend the reply to the petition stating that the respondent's son Manoj Kumar is engaged in business of import of Power Tools and Hardware Machinery from China and thus, need of the premises as pleaded is not bona fide. The basis for the amendment sought for was disclosed in terms that the friend of the petitioner operating a Marriage Bureau has received the bio data of the respondent's son wherein this fact is disclosed.;