MRUTUNJAYA DAS Vs. JIWAN SINGH

JUDGEMENT

(1.) PLAINTIFF is the Petitioner against an order allowing the amendment of the written statement. Normally, allowing the amendment of pleading should not be interfered with. In this case, however, the facts are peculiar.

(2.) PLAINTIFF 's suit is one for eviction of the Defendant and for realisation of the arrear of rent in respect of a house in Mouza -Lamtibahal. Defendant in his written statement stated: