BAIDYANATH SHARAN VERMA Vs. PINKU KUMAR SRIVASTAVA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The plaintiff-petitioner is aggrieved by the order dated 2.2.2009, passed by the Munsif-I, Siwan in Eviction Suit No.1 of 2004, whereby certain amendments in written statement, as stated in Annexure-1 to this revision application, have been allowed by the court below.

(3.) Learned counsel for the petitioner submits that in view of the amendment in the Code of Civil Procedure, the aforesaid petition ought to have been dismissed outrightly by the court concerned.