ANIL CHANDRA NATH Vs. ALIUL ISLAM

JUDGEMENT

(1.) BY the order, dated 08. 04. 2008, passed, in Title Suit No. 83/2004, by the learned Civil Judge, Bongaigaon, the plaintiff's prayer for amendment of the plaint was allowed. The present petitioner, who was defendant No. 1 in the suit, has impugned the same, in this proceeding, by making the present application under Article 227 of the Constitution of India.

(2.) THE material facts, which have given rise to the present revision, may, in brief, be set out as under :

(3.) AFTER issues already stood framed in the suit, the evidence of the plaintiff's side was filed by way of affidavits. Thereafter, the plaintiff sought for amendment of the plaint. The proposed amendment read as under :