- (1.) This application is at the instance of the plaintiff and is filed against the Order dated June 3, 2013 passed by the learned Civil Judge (Senior Division), 9th Court, Alipore in Title Suit No.1169 of 2011 thereby rejecting an application under Section 151 of the C.P.C. filed by the plaintiff/petitioner herein.
(2.) The petitioner instituted the aforesaid suit for partition of the suit property as described in the schedule to the plaint and for accounts against the defendants. The defendants are contesting the said suit by filing a joint written statement. Subsequently, the plaintiff/petitioner herein amended the plaint and the opposite parties also filed an amended written statement.
(3.) The opposite party no.3 executed a Power of Attorney in favour of the opposite party no.1 and as such, the opposite party no.1 is taking necessary steps for the opposite party no.3 as her constituted attorney.;