SABYASACHI BHATTACHARYYA,J. - (1.) Pursuant to the leave granted by court, the petitioners filed supplementary affidavit to the main revisional application.
(2.) Let such supplementary affidavit be kept on record.
(3.) The grievance of the plaintiffs in an eviction suit is that, by virtue of the impugned order, the written statement filed by the defendant no. 4/opposite party no. 1 beyond the statutory period was accepted on the premise that the same was within the statutory time.;