KABITA DUTTA Vs. RADHAMOHAN GANAI

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is at the instance of the plaintiff and is directed against an order being No.53 dated September 11, 2024 passed by the learned Civil Judge (Jr. Div.), 2nd Court, Serampore, District-Hooghly in Title Suit No.217 of 2022.

(2.) By the order impugned the application under Sec. sic (Order) 6 Rule 17 of the Code of Civil Procedure stood rejected.

(3.) The learned advocate appearing for the petitioner submits that the amendment sought for is necessary for the purpose of deciding the real controversy between the parties. He further submits that the petitioner has filed this application for amendment of the plaint, after coming to know from the cross-examination of DW 1 that the father of the opposite party herein was the original tenant.