LAWS(CAL)-2001-5-44

SURINDAR KAUR RAI Vs. JYOTI RANJAN BANERJEE

Decided On May 16, 2001
SURINDAR KAUR RAI Appellant
V/S
JYOTI RANJAN BANERJEE Respondents

JUDGEMENT

(1.) This revisional application is at the instance of defendants in a suit of eviction and is directed against Order No. 32 dated August 17, 2000 passed by the learned Civil Judge, Junior Division, 1st Additional Court, Alipore in Title Suit No. 151 of 1965 thereby allowing an application for amendment of plaint.

(2.) The opposite party No. 1 filed a suit being Title Suit No. 151 of 1965 for eviction of the present petitioners on the ground of reasonable requirement. The said suit was decreed by the learned trial Judge.

(3.) Being dissatisfied, the petitioners preferred an appeal before the learned first appellate Court below and the said Court by the judgment and decree dated February 7, 1968 affirmed those passed by the learned trial judge.