SANTI BHUSAN CHANDA Vs. SUDHANSHU CHANDA

JUDGEMENT

(1.) On 17/5/2019 the following order was passed :

(2.) Even today none has entered appearance on behalf of the respondents. Impugned order dtd. 11/2/2019, passed by learned Civil Judge (Junior Division), Court No.2, Bishalgarh, Sepahijala Dist., Tripura in Case No.T.S.05/2017 titled as Sri Sudhanshu Chanda v. Sri Santi Bhusan Chanda is reproduced in its entirety as under :

(3.) To say the least, there cannot be more cryptic order than the one which is passed by the trial Court. There is no reference of the pleadings of the parties; the particulars of the pleadings which are sought to be amended and the reasons for allowing the same.