- (1.) This revisional application is directed against Order No. 12 dated February 9, 2011 passed by the Civil Judge (Senior Division), 2nd Court, Howrah in Title Suit No. 54 of 2007 by which an application for amendment of the written statement is rejected.
(2.) The appearing defendants are contesting the suit for partition by filing written statement, which was filed as far back as in the month of July 2010.
(3.) The said suit, as it appears, is a suit for partition and separate allotment of shares. From the copy of the amended written statement, annexed to this revisional application, it appears that a plea that the property has already been partitioned in terms of a compromise decree effected in Title Suit No. 163 of 2000 is taken.;