A. FARITHA BEGUM Vs. L. BABU

JUDGEMENT

(1.) THIS Civil Revision Petition is filed challenging the order made in I.A. No.366 of 2014 in O.S. No.44 of 2012, dated 11.6.2014, on the file of the District Munsif Court, Palacode, in rejecting the Amendment Petition filed by the Petitioner/Plaintiff.

(2.) THE Petitioner is the Plaintiff in the said Suit. The Suit was filed by the Plaintiff seeking for declaration of her title to the Suit property and for Permanent Injunction restraining the Defendant from interfering with the peaceful possession of the Suit land by the Plaintiff. The Suit was filed by the Plaintiff by contending that it is a Village Natham land and about 36 years ago, she occupied the same and she is living in a small mud house. After filing the Written Statement by the Defendant, the Plaintiff filed the above said Amendment Application to include certain other facts regarding the oral gift made by her mother in respect of the Suit property and also to include the fact that the said property was self -acquired property of her mother by way of Sale Deed dated 3.2.1968 under Document No.203/1968. The said Application was resisted by the Defendant. The Trial Court dismissed the Application by saying that the proposed amendment sought for by the Plaintiff is contradicting the earlier plea taken by her in the original Plaint.

(3.) HEARD the learned Counsel appearing on either side and perused the materials placed before this Court.