MT. SUBASHINI MAJUMDAR AND ANR. Vs. KRISHNA PRASAD MAHATOO AND ORS.

JUDGEMENT

(1.) THIS petition of revision is directed against an order of Sree K. Bardoloi, Munsiff, Dibrugarh dated 18 -4 -1955 by which plaintiffs' objections to the acceptance of an additional written statement from the defendants were allowed.

(2.) THE suit was against two defendants Mt. Subashini Majumdar and another for ejectment. The defendants were lessees under a registered lease of which the term had expired. They were holding over. The suit was to eject them after notice on the ground that the plaintiffs needed the property in suit for their own use. The defendants by their written statement resisted the suit alleging that after the expiration of the term of the registered lease the plaintiffs agreed to the renewal of the lease for an indefinite period at a fixed rental of Rs. 100/ -.

(3.) UNDER Order 6 Rule 17, Civil P.C. "the court may at any stage of the proceedings allow either party to alter or amend his pleadings in such manner and on such terms as may be just, and all such amendments shall be made as may be necessary for the purpose of determining the real questions in controversy between the parties."