As per the case facts in an eviction suit the Trial Court struck off the tenant's defense for non-payment of rent a decision upheld by a higher court but later ... reversed by the High Court The plaintiff then appealed to the Supreme Court Subsequently the plaintiff was allowed to amend the claim to include eviction based on denial of title and the defendant filed an additional written statement The question arose whether the High Court was correct in reversing the Trial Court's order striking off the defense for non-payment of rent and how subsequent events like the amendment of the claim and filing of an additional written statement should impact the court proceedings Finally the Supreme Court allowed the appeal setting aside the High Court's order and reinstating the Trial Court's order that had struck off the defense The Supreme Court emphasized that the Trial Court should prioritize the quick resolution of the long-standing case considering all new developments