Mir Dara Sheko, J. - (1.) Mr. Mukerjhee learned counsel being assisted by Mr. Das learned counsel representing the opposite party is present.
(2.) The application under Article 227 of the Contitution of India has been directed assailing order dated 19th August 2015 passed by learned Civil Judge, Senior Division at Alipore in Title Suit no. 56 of 2008 rejecting the application proposing the amendment in the plaint.
(3.) Since none appears to argue on behalf of the petitioner/plaintiff, the matter is taken up for consideration and disposal on merit at the instance of the learned advocate for the opposite party.;