Subal Baidya, J. - (1.) THIS Civil Revisional application filed under Article 227 of the Constitution of India on 22.5.2009 by the petitioner/defendant is directed against the order dated 16.04.2009 passed by the learned Civil Judge (Jr. Division), 2nd Court, Sealdah in Ejectment Case No. 170 of 2006 whereby the learned Civil Judge allowed the application dated 05.12.2007 filed by the O.P./Plaintiff praying for amendment of the plaint of the said Ejectment case. Being aggrieved by the impugned order dated 16.04.2009 the petitioner/defendant has filed the instant revisional application before this Court.
(2.) HEARD the learned Advocate for the petitioner/ defendant and the learned Advocate for the O.P/Plaintiff. Considered the submissions made by the learned Advocates of the both sides including the materials on record and order impugned. Let this court consider the merit of this revisional application in the facts of the instant case.
(3.) THE Plaintiff/O.P herein filed a suit for eviction on 06.07.2006 against the defendant/petitioner herein on the ground of default in payment of rent and subletting under the West Bengal Premises Tenancy Act, 1997 which was registered as Ejectment Case No. 170 of 2006.;