BALAN ALIAS P.N. ANANDAKRISHNAN Vs. ANANDAPADMANABHAN

JUDGEMENT

(1.) THE 1st defendant in O.S.No.19 of 2004 of the Principal Sub Court, Palakkad is the petitioner, challenging Ext.P11, common order dated 18.01.2012 on I.A.Nos.82 of 2012, 83 of 2012 and 84 of 2012 in that suit.

(2.) RESPONDENTS are supplemental plaintiffs in the suit, impleaded consequent to the death of the original plaintiff in the year, 2007. He claimed recovery of possession of the suit property on the strength of assignment deed No.514 of 1965 executed by the court receiver as per a scheme framed by Insolvency Court. He claimed that he is the absolute owner of the suit property and on the strength of that absolute right, sought recovery of possession.

(3.) IN the light of that revelation, the respondents/supplementary plaintiffs filed I.A.Nos.82 to 84 of 2012 for impleadment of those legal heirs and consequential amendment in the cause title and body of the plaint. The amendment sought for in the body of the plaint was that the original plaintiff and 'others' have title over the property, obviously referring to the other legal heirs of Ramachandra Iyer, sought to be impleaded vide I.A.No.84 of 2012.