- (1.) Heard learned counsel for the parties and perused the impugned order.
(2.) The petitioner is challenging the validity of the order dated 27.10.2009, whereby, an application moved by the petitioner under Order 6 Rule 17, CPC for amendment in the written-statement has been rejected by the Rent Tribunal.
(3.) Contention of learned counsel for the petitioner is that application was filed for eviction by the applicant-respondent on the ground of bona fide necessity and, after filing written-statement, it has come to the knowledge of the petitioner that another premises of the applicant-respondent was vacated on 21.07.2009, therefore, for incorporating the said fact application for amendment was moved by the petitioner; but, the learned Rent Tribunal dismissed the said application though this fact was admitted by the applicant-respondent before the Rent Tribunal.;