Sitaram Sahu vs Usha Sahu & Anr
2021 Latest Caselaw 6592 Cal

               IN THE HIGH COURT AT CALCUTTA
                CIVIL REVISIONAL JURISDICTION



Present:

The Hon'ble Justice Ajoy Kumar Mukherjee.

                               C.O. 3197 of 2018

                                SITARAM SAHU
                                     VS.
                              USHA SAHU & ANR.


For the petitioner:             Mr. Ziaul Islam


For the opposite party:         None.


Heard on:                       17.12.2021



Judgement on:                   23.12.2021



Ajoy Kumar Mukherjee, J.

1. Being aggrieved and dissatisfied with the order no. 32 dated 15.06.2018

present revisional application has been preferred. By the said impugned order

no. 32 dated 15.06.2018 passed in Misc. Case No. 199 of 2015, the Learned

Trial Court was pleased to allow the petition for amendment under Order VI

Rule 17 read with Section 151 of the Code of Civil Procedure in respect of the

petition for revocation of grant of probate.

2. Learned counsel for the petitioner submits that by way of amendment of

the application for revocation of grant of probate the petitioner has sought to

introduce some dates, which if allowed will alter the cause of action as well as

nature and character of the revocation application, which is not permissible in

the eye of law and in this context he referred case law reported in 1974 SCC

(2) 393 (Ganga Bai Vs. Bijoy Kumar and Ors.)

3. Learned advocate appearing on behalf of the opposite party submits that

the application for amendment has been filed only to correct certain

typographical errors appearing in the original revocation application and as the

proposed amendment is formal in nature, so if allowed will not change the

nature and character of the revocation application.

4. Perused the schedule of amendment as well as impugned order. It

appears that by way of amendment opposite party wants to insert the death of

Hajarilal Shaw and Lauxmi Narayan Shaw and such typographical errors if

allowed to be amended, neither party will have a cause to prejudice. The other

part of the amendment application relates to the prayer made by the opposite

parties wherein they want to incorporate in the petition that the legal heirs of

deceased Hajarilal Shaw have caveatable interest over the deceased. If said

portion of amendment is allowed, it will also not change the cause of action

which has already been pleaded in the original application.

5. Now whether the opposite parties have any caveatable interest in the

property or not will be decided after hearing but the proposed amendment, in

my view is required to be allowed for the purpose of determination of the said

dispute. Accordingly the order impugned does not suffer any infirmity which

calls for interference by this Court under Article 227 of the Constitution of

India.

C.O. 3197 of 2018 is accordingly dismissed without any order as to

costs.

Urgent photostat certified copy of this judgment, if applied for, be

supplied to the parties upon compliance with all requisite formalities.

(AJOY KUMAR MUKHERJEE, J.)