Sanjib Banerjee, J. - (1.) The petition is directed against an order dated May 16, 2017 by which the petitioning plaintiffs' application for amending the plaint has been rejected by the trial court.
(2.) It is not in dispute that the trial in the suit did not commence since no affidavit of evidence had been filed.
(3.) By the proposed amendment, the petitioners wanted to incorporate the details pertaining to how the predecessor of their vendor obtained title in respect of the land which was the subjectmatter of the suit. According to the relevant application under Order VI Rule 17 of the Code, such information was not available to the petitioners prior to the filing of the suit and upon the response to a query by a statutory body under the Right to Information Act, 2005, the petitioners came to know of such facts.;