MOHAN KUMAR SHAW Vs. HARI SHANKAR ROY

JUDGEMENT

(1.) This revisional application arises out of an order dated May 18, 2023, passed by learned Civil Judge (Junior Division) 7th court, Howrah, in Title Suit no.1310 of 2019.

(2.) By the order impugned, the learned court below allowed the application for amendment of the plaint.

(3.) The learned court below held that the plaintiffs had filed the suit for eviction under the provisions of West Bengal Premises Tenancy Act, 1997, and by an amendment application, another ground for eviction was sought to be introduced, namely, eviction under Sec. 2 (g) of the said Act.