- (1.) Heard the learned Counsel for both the parties.
(2.) The order impugned dated 12th September, 2013 passed by the learned Civil Judge (Junior Division), Additional Court, Jangipur, Dist: Murshidabad in O.S. 21 of 2013 is assailed in this instant revisional application.
(3.) The background of the instant revisional application is that the plaintiff/petitioner filed a suit for declaration of title and mandatory injunction in respect of a portion of a plot of land as per schedule of the plaint and to remove vagueness, a local investigation was prayed for and on submission of his report it was detected that the area of the disputed portion was not 23ft. x 14ft. but it was 12 link x 37 link and the plaintiff/petitioner wanted to incorporate such area by way of amendment of the plaint.;