SATHYABHAMA Vs. RAJAN

JUDGEMENT

(1.) Ext.P7 order dismissing amendment application filed by the plaintiffs in I.A.No.2499/2017 in O.S. No. 166/2011, is under challenge in this proceeding instituted under Article 227 of the Constitution of India.

(2.) I heard the learned counsel for the petitioners as well as the learned counsel representing the third respondent.

(3.) The suit was instituted for declaring title of petitioners to plaint property. The amendment proposed was to the effect that the petitioners be permitted to raise contentions by which they could seek to establish title on the basis of adverse possession as well.