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Judgment
Sarojnei Saksena, J.—The amendment petition filed by the defendants was dismissed after appraising the facts of the case. The lower Court has mentioned that the applicant-landlord closed his evidence on 19.10.1992. The defendants wanted to plead by way of moving the amendment petition that on 13.8.1992 the defendant-tenants and petitioner- landlord entered into a compromise that the landlord would withdraw his ejectment petition as the defendant-tenants has paid all the rental arrears and other charges to the landlord. Hence, after this compromise, the landlord has no ground to seek tenants'' ejectment on the ground of non-payment of rent. The trial Court has held that no such question was put to the applicant-landlord when he entered the witness box on 19.10.1992 and further such a compromise cannot be effected without executing a writing as the tenant is the office of Punjab State Electricity Board.
In my considered view, the trial Court has not fallen into any error in disallowing the amendment petition on the aforementioned ground.
No merit in the revision dismissed.