JAYANTA KUMAR LODH Vs. PRASANTA KUMAR LODH

JUDGEMENT

(1.) HEARD Mr. B.N. Majumder, learned counsel, appearing for the petitioner. Also heard Mr. S. Datta, learned counsel, appearing for the respondent.

(2.) THE grievance of the petitioner is that they filed a petition seeking amendment of the plaint before the learned Civil Judge (Senior Division), Court No. 1, West Tripura, Agartala in T.S. 91 of 2010 for incorporating an additional paragraph as Paragraph 20 A and additional prayer as iii A to the relief. Schedule of the proposed amendment is usefully reproduced:

(3.) LEARNED counsel for the respondent also referred to a decision of this Court in Om Prakash Khakholia & Ors. Vs. Md. Rafiuddin Ahmed @ Rickbaba reported in 2010 (3) GLT 74, (2010) 3 GLR 906 where this Court has considered the relevant aspects in view of the provision of Rule 17 of the Order 6. As interpreted has been recorded in Para 12 and extracted hereunder: