BISWANATH CHATTERJEE Vs. RAJASHREE DAS MOHAPATRA

JUDGEMENT

(1.) The petitioner being the plaintiff of Civil Suit No. 115 of 2011 on the file of learned Civil Judge (Sr.Divn.), Puri has filed this application under Article 227 of the Constitution for quashment of an order dated 19.4.2012 passed by the trial court rejecting the petition filed by the plaintiff-petitioner for amendment of the plaint.

(2.) Heard learned counsel for the petitioner and learned counsel for the opp.parties.

(3.) The petitioner's suit is for declaration that he is the monthly tenant under the opp.parties with further prayer for permanent injunction in not evicting him without following due process of law. The opp.parties being the defendants have advanced the counter-claim for eviction. The relationship between the petitioner and the opp.parties stands admitted.