Rajasthan High Court: The Bench of Dr Pushpendra Singh Bhati, J., dismissed the petition filed for mainly amendment of the issues framed in the pleadings at a later stage.

The facts of the case were that the respondent-landlord had filed an application under Section 18(2) of the Rajasthan Rent Control Act, 2001 before the Rent Tribunal, for recovery of arrears of rent. The petitioner filed a reply to the said application under Section 18(2) of the Rajasthan Rent Control Act, 2001 and denied the existence of the landlord-tenant relationship between him and the respondent. This started the series of litigation that followed thereafter between the parties. During this, the petitioner filed an application under Section 21 of the Rent Control Act, 2001 for amendment of the issues. The petitioner also made a request to delete issues framed earlier and prayed for framing of a new issue. Also, he filed an application under Section 21 read with Section 11 of the Court Fee Act and under Order 7 Rule 11 CPC with the averment that the respondent in the rent application had although prayed for arrears of rent along with 18% interest per annum, but did not pay the appropriate court fee. The argument advanced by the respondent was that the eviction suit was filed in the year 2010 and had been going on for almost nine years, and thus, at that stage when no material change in the original pleadings were made, then permitting the petitioner to file new applications just for the purpose of delaying the proceedings was inappropriate.

The Court held that the parties were satisfied with the issues so framed at that juncture, and therefore, since no material change was reflected in the pleadings, at a belated stage, the petitioner was barred to contend that the issues need to be re-framed. The petition was thus rejected. [Umesh Jhamb v. Parkash Rani, 2019 SCC OnLine Raj 326, Order dated 12-04-2019]

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