KESHAW TIWARI Vs. BINDA DEVI

JUDGEMENT

(1.) DEFENDANT -petitioner, being aggrieved by the order dated 29.10.2005 passed by the 5th Subordinate Judge, Siwan in Title Suit No. 324 of 1998 rejecting the prayer for amendment in the written statement, has preferred this application.

(2.) DEFENDANT No. 1 to 6 filed application for amendment in the written statement. The court below finding that the application for amendment was filed belatedly and new plea is sought to be introduced, rejected the prayer.

(3.) MR . Atul Kumar Pandey, appears on behalf of opposite party nos. 1 and 2.