YOHANNAN Vs. PAUL KARIPPAYIL S/O KOCHU VAREED

JUDGEMENT

(1.) THERE has been a partial consideration of the application for amendment of the plaint in a suit to set aside the two sale deeds. This is evident from the following observations in the order impugned:-

(2.) THE petitioners/plaintiffs have a contention that the amendment of the plaint pertains to the alleged execution of sale deed No.6045 of 1997 of SRO, Chalakudy. THE petitioners contend that they never conceded the due execution of the sale deed even in the original plaint as regards transfer of right, title and interest. THErefore the amendment proposed by which they seek to assert that the sale deed has been executed fraudulently does not militate against the pleading in the original plaint.