JOTHI FATHIMA Vs. KATHUSHA BEEVI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 01.11.2012 passed in I.A.No.545 of 2012, in O.S.No.88 of 2011, by the learned District Munsif cum Judicial Magistrate, Natham.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) IN this factual matrix, I am of the view that Order VI Rule 17 of the Code of Civil Procedure could be invoked. It so happened that the defendant simply wanted to get the mistake or mis-decription corrected, because there was no such registered deed at all. Hence, by way reflecting reality, the lower Court also accepted the plea of the defendant to get himself corrected.