SRI NAREN SAHA Vs. SMT. SUKHODA BALA SAHA

JUDGEMENT

(1.) THIS application is at the instance of the plaintiff/respondent and is directed against the Order No. 20 dated April 17, 2012 passed by the learned Additional District Judge, 2nd Court, Howrah in Title Appeal No. 127 of 2009 thereby allowing an application for amendment of the written statement. In the suit for ejectment and recovery of possession of the suit premises against a tenant, the landlord/plaintiff got a decree of ejectment, an appeal was preferred by the tenant. In that appeal, the appellant filed an application for amendment of the written statement contending, inter alia, that the plaintiff's requirement has been satisfied on getting possession of a premises from another tenant and such fact is to be incorporated in the written statement. That prayer for amendment of the written statement was allowed by the First Appellate Court. Being aggrieved, this application has been preferred.

(2.) NOW , the question is whether the impugned order should be sustained.

(3.) THE defendant/appellant contested the said suit by filing a written statement.