YOGENDRA KUMAR SRIVASTAVA,J. - (1.) Heard Sri S.K.Purwar, learned counsel for the petitioner.
(2.) The present petition seeks a prayer to set aside the order dated 13.11.2019 passed by the Additional District Judge VI Banda whereby the application, Application No. 18-Ga, filed by the plaintiff seeking amendments in his plaint during the pendency of the Civil Appeal No. 101/2012 has been allowed.
(3.) Contention of learned counsel for the petitioner is that the amendments which are sought to be incorporated relate to certain facts which were available to be pleaded by the plaintiff at the stage of filing of the suit and as such the amendments ought not to have been allowed.;