- (1.) This application under Article 227 of the Constitution of India is directed against an order by which the learned 5th Civil Judge, Junior Division at Alipore in Title Suit No. 235 of 2004.
(2.) The plaintiff is the petitioner before this Court.
(3.) This application is directed against an order by which the learned Trial Judge rejected the petitioner's application for amendment of the plaint on the ground that if amendment as sought for is allowed, the right of the defendant which has been accrued on the basis of the statement made by the petitioner in his original plaint in paragraphs 14 and 19 thereof, will be defeated, as the petitioner is seeking to bring on record some new inconsistent facts by deleting the facts already stated by him in paragraphs 14 and 19 thereof relating to the actual ownership of the suit property.;