DIPAK KUNDU Vs. ANIMA KUNDU

JUDGEMENT

(1.) This is an application under Article 227 of the Constitution of India preferred by the petitioner challenging the impugned order dated 10.01.2019, passed by the Learned Civil Judge (Senior Division), 2nd Court, Baruipur, South 24 Parganas in Title Suit No.137 of 2017.

(2.) By the impugned order Learned Civil Judge rejected the prayer for amendment of written statement with cost of Rs.1,000/- (Rupees One Thousand).

(3.) Present opposite party nos.1 and 2 have filed one Title Suit being No.137 of 2017 against the present petitioner praying for declaration of their right, title and interest in respect of the property as described in the schedule as appended to the plaint and also for a decree for recovery of khas possession of the same by evicting the present petitioner.