DURGA BALA BISWAS Vs. RENUKA SARKAR

JUDGEMENT

(1.) THIS revisional application under Article 227 of the Constitution of india is directed against an order being No. 32 dated 17th July, 2007 passed by the learned Civil Judge (Junior Division), 1" Court, Krishnanagar, Nadia in Title Suit No. 156 of 1995 by which the defendants' prayer for amendment of the written statement was rejected on contest.

(2.) THE plaintiff/opposite party filed a suit for partition against the petitioners as well as the other opposite parties herein in the Court of the learned Civil Judge (Junior Division), 1st Court, Krishnanagar, Nadia.

(3.) THE case as made out by the plaintiff in the said suit is as follows: arjun Mondal, Nagendra Nath Mondal and Debendra Nath Biswas were the owners of the suit property having l/3rd share each therein. The said arjun and Debendra sold their right, title and interest in the suit property to one Dhiresh Chandra Sarkar by two registered deed of kobalas dated 5th august, 1960 and 9th March, 1960. Thus, Dhiresh Chandra Sarkar became the owner of 2/3rd share in the suit property.