MONOTOSH PAL Vs. MENOKA GHOSH

JUDGEMENT

(1.) The record is taken up for Orders.

(2.) The petitioner before this Court is the plaintiff in Title Suit No. 259 of 2015 pending before Learned Civil Judge (Junior Division) 2nd Court Serampore Hooghly and is aggrieved by the Order passed by the Learned Trial Judge in dismissing the petition for amendment.

(3.) Pursuant to the admission of this application notice was issued upon the opposite parties. As none appeared for the opposite parties in spite of service of notice the hearing of the application was taken up in their absence.