LALITHA Vs. K SHANTHI

JUDGEMENT

(1.) THE challenge in this Revision is to the order of the Court below dated 20.12.2000 made in I.A.No.117 of 2000 in O.S.No.505 of 1998f ordering the amendment as prayer for by the respondent.

(2.) HAVING heard the learned counsel for the respective parties, the brief facts required for the disposal of the Revision are as under.

(3.) THE Court below without going into the rival contentions, by merely referring to the case laws relied upon by either side, proceeded to allow the application by stating that the present claim of the respondent that the suit pathway is a public street is to be established by her and that whether such a claim can be made only in a representative capacity can be gone into only at the time of trial.