SUKHALAL Vs. JACOB

JUDGEMENT

(1.) The application seeking amendment of the written statement was dismissed by the trial court. The said order is under challenge in this original petition.

(2.) Heard Sri.K.S.Hariharaputhran, the learned counsel for the petitioners.

(3.) The suit is for declaration of title, recovery of possession, mandatory injunction and allied reliefs. The suit was originally filed against two defendants, the first defendant being the father of the second defendant. Defendants 1 and 2 filed a joint written statement. During the pendency of the suit, the first defendant expired. The other legal heirs of the first defendant were impleaded as additional defendants.