Sabyasachi Bhattacharyya, J. - (1.) Despite service, none appears on behalf of the opposite party. As such, the matter is heard ex parte.
(2.) The plaintiff in a suit for eviction has preferred the instant revisional application against partial rejection of the petitioner's application for amendment of the plaint of the said suit.
(3.) By virtue of the said amendment, the plaintiff inter alia sought to introduce the current address of the defendant/opposite party in the cause title as well as to introduce the allegation that the defendant has purchased a flat, through her son, at such new address and is now residing there, keeping the suit premises under lock and key.;