SAHIDULLAH MUNSHI,J. - (1.) This revisional application is directed against order dated January 12, 2018 passed by the learned Civil Judge (Senior Division) 10th Court, Alipore, thereby rejecting the defendant No. 1/petitioner's application under Order 6, Rule 17 of the Code of Civil Procedure, which was filed on 04.03.2017.
(2.) From the revisional application it appears that the plaintiff filed a suit in the year 2000. In this suit, he filed an application praying for amendment of the plaint only to the extent that after the suit room, which was mentioned in the schedule of the plaint he would only add its measurement, which according to the plaintiff is 100 sq. ft. and he has mentioned the same in the schedule of the application for amendment.
(3.) Against such an application for amendment the defendant No. 1/opposite party filed objection before the learned Court below. In the objection it has been pointed by the defendant that although the suit is of the year 2000 after long 17 years the plaintiff came with an amendment application to amend the plaint schedule without due diligence. Therefore, such amendment should not be allowed.;