Bibek Chaudhuri, J. - (1.) The instant revision under article 227 of the constitution of India is directed against an order dated 12th May, 2016 passed by the learned Civil Judge (Junior Division), 2nd Court at Baruipur in Title Suit No.113 of 2013. The order impugned is an order of rejection of an application under Order 6 Rule 17 of the Code of Civil Procedure for amendment of plaint.
(2.) For proper appreciation of the matter, the following facts are required to be recorded:-
(3.) The petitioners instituted a suit for declaration of title and for permanent injunction in the 2nd Court of learned Civil Judge (Junior Division), at Baruipur which was registered as Title Suit No. 113 of 2013. The defendants/opposite parties entered appearance in the suit and have been contesting the suit by filing Written Statement. It was specifically pleaded by the defendants/opposite parties in their Written Statement that in view of the judgment and decree passed in Title Suit No. 29 of 1987, the deed executed on 29th March, 1983 ought to be declared void in the eye of law and accordingly the plaintiffs/petitioners have no right, title and interest over the suit property.;