ARADHANA DAS Vs. KARUNA KANTA HAZARIKA

JUDGEMENT

(1.) WITH the help of the present application made under Article 227 of the Constitution of India, the plaintiff has challenged the order, dated 16. 2. 2006, passed, in Title Suit No. 01/99, by the learned Civil Judge (Junior Division) No. 2, Tezpur, whereby the learned Court below has rejected, inter alia, the plaintiff-petitioner's prayer for amendment of her plaint.

(2.) I have heard Mr. T. C. Khetri, learned Senior counsel, for the plaintiff-petitioner, and Mr. A. R. Banerjee, learned Senior counsel, appearing on behalf of the defendants-respondents.

(3.) THE material facts and various stages, which have led to the present writ application, may be set out as follows :