MONDIRA GHOSH Vs. CHAITALI GHOSH

JUDGEMENT

(1.) Leave granted.

(2.) The change of stand by the defendant, by way of an additional written statement filed at an advanced stage in the suit, is the cause for grievance in this appeal.

(3.) By the impugned judgment dtd. 3/9/2025, the Calcutta High Court permitted the same on payment of costs. Aggrieved thereby, the plaintiff in the suit is in appeal. By order dtd. 2/12/2025, this Court granted stay of further proceedings in the said suit.