KOMALAM K.T. Vs. K. RAJAN

JUDGEMENT

(1.) The main prayer in this Original Petition (Civil) filed under the enabling provisions contained in Article 227 of the Constitution of India is as follows:

(2.) The order under challenge in Ext.P-10 is the one rendered by the trial court (Principal Munsiff's Court-I, Kozhikode) on 1.11.2017 on I.A.No.3186/2017 in O.S.No.527/2013 whereby the plea made by the petitioner/plaintiff for amendment of the description of the boundaries in 'C' schedule has been rejected by the court below on the ground that it is highly belated.

(3.) Heard Sri.K.M.Firoz, learned counsel appearing for the petitioner/plaintiff and Sri. P. Santharam, learned counsel appearing for the 1st respondent/defendant.