Harish Tandon, J. - (1.) This re visional application is directed against an order no. 50 dated 16th May 2017 passed by learned Civil Judge (Jr. Division), 3rd Court, Baruipur, South 24 Parganas in Title Suit No. 191 of 1996 by which an application under Order 6 Rule 17 of the Code of Civil Procedure is allowed.
(2.) It is not in dispute that the suit has not reached the stage of trial. An application for amendment of the written statement was taken out by the defendant no. 2 to incorporate certain facts, which according to them are the subsequent events.
(3.) This emboldens the plaintiff/petitioner to approach this Court on the ground that the proposed amendment does not relate to post suit events but intended to demolish the effect of the commissioner's report which was accepted by the Court.;