- (1.) In spite of service, none appears on behalf of the opposite parties at the time when this application is called on for hearing today.
(2.) This application under Article 227 of the Constitution of India is directed against an order being No. 384 dated 12th December, 2003 passed by the learned Civil Judge, (Junior Division), 2nd Court at Kalna, District Burdwan in Title Suit No. 351 of 1978, whereby the plaintiffs' application for amendment of plaint was rejected by the learned Trial Judge.
(3.) The propriety of the said order is under challenge in this application at the instance of the plaintiffs/petitioners herein.;