PRAGATI PRATISTHAN PRIVATE LIMITED Vs. ASHOK KUMAR AGARWAL

JUDGEMENT

(1.) The subject matter of challenge is against the order dated 11th April, 2019 passed by the learned Judge, IVth Bench, Presidency Small Causes Court at Calcutta in Ejectment Suit No. 281 of 2017, allowing amendment of written statement of defendant.

(2.) The Court is thus required to address the solitary issue whether the prayer for amendment of the written statement was rightly allowed or not.

(3.) It requires no mention that some of the important factors are necessarily to be kept in mind by the Court, while addressing a prayer for amendment of pleadings under Order VI Rule 17 of C.P.C. Such factors though illustrative, but are not exhaustive. Yet are significantly relevant for the determination of the present issue under reference, which are mentioned hereinbelow, as shown in para 63 of a decision referred above in the case of Revajeetu Builders and Developers (supra).