RAJAN @ VARKEY Vs. SUNNY, S/O THEKKEKARAANTHONY

JUDGEMENT

(1.) O.P.No.2187 of 2014 is filed by the plaintiff in a suit for declaration, cancellation of documents, recovery of damages and for partition. According to the plaintiff, his brother (1st respondent), who is the 1 st defendant in the suit, had fraudulently and unscrupulously got executed various documents by their parents. Those documents are invalid and do not bind the interest of the petitioner/plaintiff. Ext.P1 is the application filed in the suit for amendment of the plaint. Exts.P2 to P4 are the counter/objections filed by three sets of defendants. Ext.P5 order passed by the learned Subordinate Judge on the amendment application is under challenge.

(2.) Heard the learned counsel for the petitioner and the contesting respondents.

(3.) Some of the parties in the suit challenged Ext.P3 order in O.P. (C) No.2974 of 2014 whereby impleadment of an additional party to the suit was allowed.