SIPRA GUPTA Vs. SANKARLAL PAUL

JUDGEMENT

(1.) Heard Mr. B.K. Goswami, learned Sr. Counsel assisted by Mrs. T. Goswami, also heard Mr. CR Dey, learned counsel assisted by Mr. GP Bhowmik, learned counsel and Mr. R. Hazarika, learned counsel appearing on behalf of the petitioners. Also heard Mr. C.K. Sarma Barua, learned counsel and Mr. P.K. Roy Choudhury, learned counsel appearing on behalf of the respondent.

(2.) Since the basic question of law involved in all these Civil Revisions is similar, I propose to take up all these cases together for consideration and dispose of by this common judgment.

(3.) In all these Civil revisions, the petitioners have challenged the legality and validity of the impugned order dated 25.6.2001 passed in Title Suit No. 272/89 by the Learned Civil Judge (Jr. Division) No. 1 at Karimganj by which the prayer for amendment of the plaint under order 6 Rule 17 read with Section 151 CPC has been allowed.