N.N.Sharma, J. - (1.) This revision is directed against order dated 14-10-198.1 recorded by Sri Dinesh Chandra, learned IIIrd Additional District Judge, Allahabad allowing the application for amendment of plaint in Original Suit No. 8 of 1983, Lalji Tandon v. Punjab National Bank.
(2.) It appears that plaintiff Sri Lalji Tandon filed the aforesaid suit for :- i. ejectment of defendant from the premises in dispute: ii. recovery of Rs. 5,000/- for the damages caused to the tenement by defendant; and iii. Rs. 157.27 for damages for use and occupation from 15-3-1983 to 4-4-1983 at the rate of Rs. 250/- per month as originally prayed.
(3.) Defendant raised an objection against the amendment which was rejected by the impugaed order.;