JOHN Vs. VARGHESE

JUDGEMENT

(1.) An application for amendment of the written statement incorporating a claim of kudikidappu over the subject matter and to refer the matter for adjudication under Section 125 of Kerala Land Reforms Act was allowed by the lower court by Exhibit P7 order dated 24.11.2014. Aggrieved by the said order in I.A. No. 2696 of 2013 in O.S. No. 234 of 2011 (Exhibit P7) of the Munsiff's Court, Cherthala, the plaintiff/respondent in I.A. came up with this petition.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel for the respondent.

(3.) The facts involved in the case are as follows: