RAJ KUMAR KALITA Vs. RINA KALITA

JUDGEMENT

(1.) Heard Mr. S. Sarma, learned senior counsel assisted by Mr. A. Gautam, learned counsel for the petitioner and Mr. S.N. Krishna-traya, learned counsel for the respondent.

(2.) In this petition, under Article 227 of the Constitution of India read with Sec. 151 of the CPC, the petitioner has put to challenge the correctness or otherwise of the order dtd. 16/2/2024, passed by the learned Civil Judge (Senior Division) No. 2, Kamrup (M) at Guwahati, in Misc. (J) Case No. 322/2023, arising out of Title Suit No. 518/2013.

(3.) It is to be noted here that vide order dtd. 16/2/2024, the learned Civil Judge (Senior Division) No. 2, Kamrup (M) at Guwahati has allowed the amendment petition filed by the respondent herein for amendment of the plaint.