RATAN KUMARI SURANA Vs. MOLOY KUMAR BOSE

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India challenges the Order No. 36 dtd. 19/8/2014 passed by learned Judge, 10th Bench City Civil Court, Calcutta in Title Appeal No. 61 of 2012. By the impugned order, learned Trial Court was pleased to allow the prayer under Order VI Rule 17 of the Code of Civil Procedure to amend the additional written statement to incorporate certain subsequent events in the pleadings.

(2.) For the sake of convenience the parties will be referred to as they were arrayed before the learned Trial Court.

(3.) Briefly stated, the petitioner filed a suit for eviction against the opposite parties on the ground of reasonable requirement. The suit was contested by the defendants and learned Trial Court was pleased to pass the decree directing the defendants to quit and vacate the suit property.