SADHANA BANERJEE Vs. SWARNENDU DAS GUPTA

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is directed against an order passed by the learned Civil Judge(Senior Division) at Port Blair, on 10.10.2011 in O.S. No.64 of 2006, by which the defendant's prayer for amendment of written statement was rejected by the learned Trial Judge.

(2.) The defendant is the petitioner before this Court.

(3.) Let me now consider, as to how far, the learned Trial Judge was justified in rejecting the defendant's application for amendment of her written statement in the facts of the instant case.