SAILENDRA NATH ROY Vs. BIMAN CHANDRA ROY

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned order dtd. 30/11/2015 passed by the learned XIII Bench, City Civil Court, Calcutta the petitioner/plaintiff has preferred this instant application filed under Article 227 of the Constitution of India.

(2.) By passing the impugned order learned Trial Court allowed the application for amendment filed by this petitioner to the extent so that he can make prayer for recovery of possession of 165 square feet but the other contentions made in that application was rejected by the Court.

(3.) Affidavit in opposition filed on behalf of the Opposite Party No.5 and affidavit in reply there to filed on behalf of the petitioner be kept with the record.