Calcutta High Court (Appellete Side)
Sri Bhaba Shankar Das And Others vs Sri Satya Shankar Das on 10 November, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Sl. 27 10.11.2014
.
S.d. C O 3541 of 2014
with
C. O. 3542 of 2014
Sri Bhaba Shankar Das and others.
-versus-
Sri Satya Shankar Das .
Mr. Sabyasachi Bhattacharya Mr. Amit Baran Dash ....for the petitioners.
These two matters are connected in the sense that in the earlier suit a declaration has been sought by the opposite party of his right in respect of an immovable property and in the subsequent suit the petitioners herein have sought partition on the basis of joint ownership.
The petitioners' grievance is that by allowing applications for amending the plaint in the previous suit and the written statement in the subsequent suit, the trial court has permitted admissions in the original pleadings to be withdrawn or retracted from.
The petitioners will serve the opposite party and inform him that the petitions will appear four weeks hence.
(Sanjib Banerjee, J.) 2