L.M. COMMERCIAL HOUSE Vs. CHITTARANJAN PATOWARY

JUDGEMENT

(1.) Heard Mr. J. Sharma, the learned counsel for the petitioner as well as Mr. AC Sarma, the learned senior counsel assisted by Mr. G. Bharadwaj, the learned counsel appearing for the respondent.

(2.) By filing this Application under Article 227 of the Constitution of India, the petitioner has challenged the order dated 3.3.17 passed by the learned Civil Judge No.3, Kamrup (M), Guwahati in Title Suit No. 1/2009, thereby rejecting the application for amendment of written statement for the purpose of introducing a counter claim.

(3.) The summary of facts of the case is as follows: