Ashis Kumar Chakraborty, J. - (1.) The Court : This is an application under Order VI Rule 17 of the Code of Civil Procedure, 1908 for amendment of the plaint filed in CS No.60 of 2010.
(2.) From the affidavit of service filed on behalf of the petitioners, it appears that a copy of the Master's Summons has been duly served upon the learned Advocate-on-Record of the respondent in the suit. Let the affidavit of service filed in Court today be kept with the record. However, none appears on behalf of the respondent to oppose this application.
(3.) The case made out in this application is that the original eight plaintiffs Trusts have since been dissolved and the respective beneficiaries under the said Trusts, being the owners of the present suit property are entitled to proceed with the suit. Accordingly, a prayer has been made for amendment of the cause title of the plaint filed in the eviction suit against the respondent.;