Sabyasachi Bhattacharyya, J. - (1.) The defendant in a suit for recovery of money has preferred the instant revisional application. By the impugned order, the trial court partially allowed an application for amendment of an application for setting aside an accounts commissioner's report filed by the petitioner. Being aggrieved by the partial refusal of the other part of the amendment, the present revisional application has been filed.
(2.) In the said suit, the plaintiff/opposite party no. 1 prayed inter alia for appointment of an accounts commissioner for settling the accounts between the parties and for passing a final decree for recovery of money in terms of the report passed by the accounts commissioner.
(3.) The petitioner entered appearance and filed a written statement, thereby denying the material allegations made in the plaint, and also took out a counter claim for an amount of Rs.6,73,52,364/-. The said suit was decreed in preliminary form on November 5, 2014. The defendant/petitioner preferred a first appeal, bearing FAT No.607 of 2014, against the said preliminary decree, along with an application for stay, on December 23, 2014.;