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Judgment
R.S. Jha, J.—Heard Shri Sajidulla Khan, learned counsel for the petitioner on the question of admission.
The petitioner has filed this petition being aggrieved by the order dated 11.3.2014 by which the application filed by the petitioner under Order 6 Rule 17 read with Section 151 CPC for amendment in the written statement has been rejected.
It is submitted by the learned counsel appearing for the petitioner that the petitioner simply wishes to bring on record the fact that the plaintiff has sold the adjoining property and has executed a sale deed in that regard and therefore, the same be permitted to be brought on record.
Having heard the learned counsel for the petitioner, it is observed that the suit filed by the respondents/plaintiffs is a suit for eviction and arrears of rent in which defendant/petitioner had already filed his written statement. The court below has observed that the execution of a sale deed by the landlord has no effect, impact or connection with the suit filed by the landlord for eviction and arrears of rent and on this ground has rejected the application. Before this Court nothing has been placed on record to indicate that as to how the fact of sale of other property by the plaintiffs in a suit for eviction and arrears of rent is relevant.
Having heard the learned counsel for the petitioner and having perused the impugned order, I am of the considered opinion that the order passed by the Court below rejecting petitioner''s application filed under Order 6 Rule 17 read with Section 151 CPC does not suffer from any legality or perversity warranting interference by this Court.
The petition filed by the petitioner being meritless is accordingly dismissed.