Sabyasachi Bhattacharyya,J. - (1.) The plaintiffs in a suit for declaration and injunction in respect of an immovable property have preferred the instant revisional application against an order of rejection of the plaintiffs' application for amendment of the plaint at the stage of trial, after the closure of cross-examination of the plaintiffs' witnesses.
(2.) It is argued on behalf of the petitioners that the amendment was necessary for a proper and complete adjudication of the suit, since the same merely intends to furnish actual particulars of the current premises number of the suit property. It is further argued that the plaintiffs/petitioners obtained a mutation certificate only during the pendency of the suit and, as such, this is post facto suit event.
(3.) Upon query of the court, the learned advocate for the petitioners restricts his prayer for amendment on item 2 of the schedule of amendment.;