Ramendea Mohan Datta, J. - (1.) This appeal arises from the order dated 14th January, 1976 passed by Sabya-sachi Mukharji, J. allowing amendment of the plaint in a suit for defamation.
(2.) The suit was originally filed in the Court of the 9th Sub-Judge at Alipore in 24 Parganas on or about 4th July 1973 and was marked as Money Suit No. 18 of 1973. An application was made under Clause 13 of the Letters Patent 1865 on behalf of the defendants in the suit, being Matter No. 709 of 1973 of this Court and an order was made therein on 26th January 1974 whereby the suit was directed to be transferred from the Alipore Court to this Court for being tried in its extraordinary Original Civil Jurisdiction. The suit was then marked as Extraordinary Suit No. 12 of 1974 of this Court.
(3.) In August 1975 an application for amendment of the plaint, which is the subject matter of this appeal herein, was filed in which Sabyasachi Mukharji, J. made the said order herein allowing the amendments as prayed for.;