Jyotirmay Bhattacharya, J. - (1.) This appeal will be heard on the following substantial questions of law:- "(a) Whether the trial of the suit and/or the appeal was vitiated by nonframing of the relevant issue regarding the marital states of the plaintiff and the defendant no. 1 in the suit? (b) Whether the learned First Appellate Court was justified in rejecting the appellants application for an amendment of written statement and/or the application under Order 41 Rule 27 of the Code of Civil Procedure without considering those applications in its proper perspective or not?."
(2.) In Re:- SAT No. 328 of 2017 along with application for stay being CAN No. 8539 of 2017 filed on 30th August 2017.
(3.) After the appeal was admitted for hearing and when the application for stay was taken up for hearing, we were requested by the learned counsel appearing for the parties to dispose of the appeal itself on merits. We were also informed that all necessary papers, which are relevant for disposal of the appeal, are on record.;