HARISH TANDON,J. - (1.) No one appears on behalf of the opposite parties even at the second call. Affidavit-of-service filed today be kept with the record.
(2.) This revisional application is directed against Order No. 181 dated 30th May 2008, passed by Civil Judge (Senior Division), Suri, Birbhum in Title Suit No. 112 of 2002, by which an application for amendment of the written statement filed by the defendants No. 3 series is allowed.
(3.) In a suit for partition and separate allotment instituted by the petitioner, the original defendant No. 3 in his written statement categorically admitted the share of the plaintiff/petitioner. The said original defendant did not take out any application during his lifetime for amendment of the written statement. After the death of the original defendant No. 3 his heirs and legal representatives are substituted. An application for amendment of the written statement, originally filed by their predecessor, is filed at their instance relating to the share of the plaintiff and tries to incorporate the fact that the plaintiff/petitioner has no semblance of right, title or interest in respect of the subject property.;