Shree Chandrashekhar, J. - (1.) The petitioner who is defendant in Eviction Suit No. 08 of 1984 is aggrieved of order dated 28.02.2014 by which amendment in the plaint has been permitted by the appellate Court.
(2.) Plea urged on behalf of the defendant is that about 30 years after the suit was instituted, amendment in the plaint cannot be permitted.
(3.) The learned counsel for the petitioner submits that not only there was inordinate delay in seeking amendment in the plaint, the matter has travelled to this Court previously and while so, the parties must be bound by their initial pleadings.;