TUFAN BASAK Vs. TUMPA BASAK

JUDGEMENT

(1.) This revisional application has been filed under Article 227 of the Constitution of India challenging Order dtd. 14/6/2022 passed by learned Civil Judge (Junior Division), 1st Court, at Bidhannagar, North 24 Parganas in Title Suit No. 145 of 2005 allowing the application of the defendants-opposite parties for amendment of written statement.

(2.) The brief fact of the case is that the petitioner-plaintiff filed a suit for a decree of declaration and for recovery of khas Possession against the defendants-opposite parties being Title Suit No. 145 of 2005. In the said suit, the defendant-opposite party no.1 entered appearance and filed her written statement on 11/5/2006. Thereafter issues were framed in the suit and plaintiff-petitioner filed his examination-in-chief on affidavit and was cross-examined by defendant-opposite party no.1. At the stage of cross-examination of plaintiff-petitioner, the defendant-opposite party no.1 filed application for amendment of written statement along with a prayer for counter-claim. The learned Trial Judge, upon considering the materials on record, allowed the application of defendant-opposite party no.1 for amendment of written statement.

(3.) Being aggrieved by and dissatisfied with the impugned order of the learned Trial Court, plaintiff-petitioner filed the present revisional application.