DULAL CHANDRA GIRI Vs. DILIP KUMAR GIRI

JUDGEMENT

(1.) This revisional application was heard along with C.O No. 44 of 2021 and CO No. 45 of 2021, as common questions of law and fact were involved in all the revisional applications. However, as the order impugned in each of the revisional application arise out of separate pre-emption cases and the pre-emptees are the different, judgments are delivered separately in respect of each of these civil revisional applications.

(2.) The revisional application arises out of order No. 18, dated February 18, 2020 passed by the learned Civil Judge (Junior Division), Kakdwip, in Misc. Case No. 8 of 2018(8).

(3.) By the order impugned, the learned court below rejected an application for amendment of the pre-emption application. The amendment application was filed on January 2, 2020, after trial had commenced and the evidence had substantially progressed.