SHYAM SUNDER PRASAD Vs. NIRMAL KUMAR TULSYAN

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed against the order dated 25.3.2009, passed by learned Sub Judge-II, Daltonganj in Title Suit No. 109 of 2002, allowing the amendment by adding two new persons as parties to the suit.

(3.) Mr. Rohit Roy, learned counsel appearing for the petitioner, submitted that admittedly in 2004 itself, the plaintiff knew that two persons were appointed as Directors of Company but such amendment was made at the fag end of the trial.