VENKATALAKSHMAMMA, SMADHAMMA AND KODAMMA Vs. SINGIRIPPA, MARIAPPA, KEMPAMMA, MALLAMMA, NARAYANAPPA, MALLESAPPA, PEDDAMALLAPPA, CHINNAMALLAPPA AND VENKATAMMA

JUDGEMENT

(1.) The above Civil Revision Petition has been filed by the petitioners, against the order and decree dated 19.6..2001 made in I.A.No.584 of 1997 in O.S.No.232 of 1993 by the Court of District Munsif, Thenkanikottai thereby dismissing the application filed by the plaintiff seeking amendment of the plaint.

(2.) Heard the learned counsel for the petitioners and te respondents as well and perused the records.

(3.) Having regard to the materials made available and upon hearing the learned counsel for both, what comes to be known is that it is a suit filed as early as in the year 1985 and on a different occasion it came to be transferred to another court and renumbered as O.S.No.232 of 1993 and the stage at which I.A.No.584 of 1997 was filed in the year 1997 i.e. after a lapse of 12 years and when the suit was ripe for trial.