T C SANTHA PADMANABHAN Vs. T C BABU

JUDGEMENT

(1.) This is a petition filed under Article 227 of the Constitution of India. The case of the petitioner is that he filed applications for amending the plaint and for impleading a third party. Those applications were dismissed by the court below.

(2.) The facts in a nutshell is that:

(3.) On perusal of the commission report it is found that a portion of the property was shown by the commissioner as in the possession of one Gouri who is none other than the sister of the plaintiff and mother of first defendant. Thereafter, the impugned application was filed to transform the suit for fixation of boundary and to implead the said Gouri also in the said petition.