GEORGE KUNDUKULANGARA ITTOOP Vs. THOMA CHITTILAPPILLIKUNNATH LAZAR

JUDGEMENT

(1.) THIS writ petition is filed under Article 227 of the Constitution of India seeking the following reliefs: "i) To call for the originals of the records leading to Ext. P7 and set aside and quash the same. ii) To direct the 1st additional Munsiff, Thrissur to permit the petitioner/plaintiff to implead the 3rd respondent herein as the additional 3rd defendant in Ext. P1 suit and to allow the amendment to the plaint as prayed for in Ext. P4. "

(2.) PETITIONER is the plaintiff in O. S. No. 1448/2006 pending on the file of the Munsiff Court, Thrissur. Suit was one for perpetual prohibitory injunction. After a report from a commissioner was obtained in the suit, petitioner /plaintiff moved an application for amendment of the plaint and also for impleading the local authority, Panchayath, as an additional defendant in the suit. That application was dismissed by the learned Munsiff by Ext. P7 order. Correctness of that order is impeached by the plaintiff in this writ petition invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India.

(3.) I heard the counsel for the petitioner.