UNITY REALTY Vs. AMIT KUMAR MITRA

JUDGEMENT

(1.) This revisional application is directed against an order dated July 3, 2012 passed by Civil Judge (Senior Division), 1st Court, Alipore in Title Suit No. 14 of 2008 by which an application for amendment of the plaint is rejected.

(2.) The plaintiff/petitioner has assailed the aforesaid order in this revisional application, basically on the point that the Court below should not have dismissed the said application for amendment by invoking the provisions of Limitation Act.

(3.) The plaintiff/petitioner filed the aforesaid Title Suit for declaration of his title in respect of the property in question on the strength of the deeds of conveyance dated July 24, 2007 and August 16, 2007 respectively, and the deed of declaration executed on December 26, 2007 and registered on January 24, 2008 in the office of the Additional Registrar of Assurances, Kolkata. A decree for perpetual injunction was also sought restraining the defendants from disturbing the plaintiff/petitioner's right, title and interest in possession in respect of the said property and for recovery a possession.