AJIT KUMAR BHAR Vs. PRAKASH CHANDRA SURANA

JUDGEMENT

(1.) This is a revisional application against judgment and order dated July 21, 2010 passed by the learned Judge, Sixth Bench, Presidency Small Causes Court, Calcutta, in Ejectment Suit No. 186 of 2003. By the order impugned, the learned trial judge rejected an application for amendment of the plaint.

(2.) The suit was instituted, inter alia, on the grounds of default and for unauthorised additions and alterations.

(3.) The plaintiff filed an application for amendment of the plaint to state certain subsequent events, that is, the defendant had substantially damaged the suit premises by demolishing the existing latrine and the kitchen during the pendency of the suit.