- (1.) BY the impugned order the plaintiff's application for amendment of plaint was allowed by the learned trial Judge. The defendant No. 3 is aggrieved by the said order. Hence the instant application under Article 227 of the Constitution of India has been filed by the defendant No. 3 for challenging that part of the order being Order No. 131 dated 1st April, 2009 whereby the plaintiff's application for amendment of plaint was allowed by the learned trial Judge.
(2.) HEARD Mr. Dhar, learned Advocate for the petitioner and Mr. Ghosh, learned Advocate for the opposite parties. Considered the materials-on-record including the order impugned.
(3.) LET me now consider the merit of this revisional application in the facts of the instant case.;