SUBHAS BANIK Vs. KRISHNA KAMAL BANIK

JUDGEMENT

(1.) WITH the consent of the parties, the matter is heard today itself.

(2.) THE petitioner who is the plaintiff before the trial Court has filed this petition which is directed against the order dated 10 -09 -2014 whereby the prayer made by the petitioner for amendment of the plaint was rejected and also against the order dated 10 -11 -2014 where the prayer made for adjournment for producing the witnesses of the plaintiff for cross -examination has been rejected.

(3.) IN the application for amendment, it is stated that some facts which were necessary for decision of the case have not been mentioned in the plaint.