PRASENJIT MANDAL, J. - (1.) THIS application is at the instance of the plaintiff and is directed against the order dated June 24, 2013 passed by the learned Civil Judge (Junior Division), 3rd Court, Alipore in Title Suit No.1870 of 2008 thereby allowing an application for amendment of the written statement.
(2.) UPON hearing the learned Advocates of both the sides and on perusal of the materials on record, I find that the plaintiff/petitioner herein instituted the aforesaid suit for eviction and recovery of possessing in respect of the suit property as mentioned in the schedule to the plaint and other consequential reliefs against the opposite parties before the learned Trial Judge. During the pendency of the suit, the defendants filed an application for amendment of the written statement and that application was allowed by the impugned order. Being aggrieved, this application has been preferred.
(3.) NOW , the question is whether the impugned order should be sustained.;