SREE SREE ISWAR RADHA BEHARI JEW AND SREE SREE ISWAR SALGRAM JEW REPRESENTED BY BASUDEB DAS Vs. SMALATI P SONI

JUDGEMENT

(1.) The legal issue involved pertains to the proviso introduced in Order VI Rule 17 of the Code of Civil Procedure, 1908 with effect from 2002.

(2.) A single bench of this court has put up the following question for a decision on reference:

(3.) Though the facts may not be completely relevant since it is only the legal question that has been referred to by the single bench that has to be answered, but it must be appreciated that no legal issue is decided in the abstract and the decision must always be pegged to a factual context. In this case the civil revision has arisen out of an order partly allowing an application to amend the plaint in an eviction suit. Issues have been framed in the suit. However, the evidence has not yet been received in the sense that no affidavit in lieu of examination-in-chief has yet been filed or, at any rate, no such affidavit was filed prior to the amendment application being filed.