PRAMOD KUMAR Vs. VIJAY KUMAR SAH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is Defendant No. 1 in Title Suit No. 11 of 1989 which was filed by Opposite Party Second set for declaration of title, recovery of possession and also for declaration that Defendant No. 1 was a monthly tenant as well as for arrears of rent.

(3.) This revision is directed against the order dated 26.2.1999 passed in the aforesaid suit by which the learned Subordinate Judge-II, Khagaria, allowed the prayer of defendant No. 3 (O.P. No. 1) for amendment of the written statement making counter- claim in the suit against defendant No. 1.