KARTHIYAYANI Vs. DEVU

JUDGEMENT

(1.) This Original Petition has been filed against the common order in I.A.Nos.1406/2014 and 1407/2014 in FDIA 3170/2008 in O.S.789/2003 on the file of Principal Munsiff Court, Palakkad.

(2.) Petitioner filed the above stated IAs to amend the final decree application and also the final decree. According to the petitioner, she is the supplemental 2nd petitioner in the final decree application and she has been described as daughter of Kunja, the original petitioner and it was a mistake crept in writing the name of mother and it has to be corrected as daughter of Aru.

(3.) The respondents on the other hand, filed detailed counter statement strongly objecting to the amendment sought for, copy of which is produced as Ext.P7. It has been contended that she herself got impleaded in the final decree application after the death of the original petitioner Kunja as her daughter. Actually she has been born to Aru in his wife Kalyani. She had also filed I.A 418/2010 to remit the commission report in E.P 59/2013 and in that also she has stated that she is the daughter of Kunja. From 2009 onwards she had been maintaining the status as daughter of Kunja. After knowing the actual facts E.P.59/2013 was dismissed. Actually petitioner is an outsider and the petition has been filed without any bona fides.