JANARDHANAN Vs. BHAGAVATHY TEMPLE BHARANA SAMITHI

JUDGEMENT

(1.) UNDER challenge is Ext.P11 order passed by the Munsiff's Court, Neyyattinkara in I.A.5694 of 2009 in O.S. 523 of 1997 whereby an application for amendment of the plaint seeking a lesser relief was dismissed by the court below.

(2.) THE facts necessary for the disposal of this writ petition are as follows:

(3.) IT is pointed out that it is after remand that certain documents were produced showing that the property was originally service inam land and that the plaintiffs could claim only possessory title. That had necessitated the amendment sought for in the plaint.