DEVANBU Vs. SUNDARA RAJ

JUDGEMENT

(1.) THE revision petitioner is the plaintiff in O. S. No. 439 of 1999 on the file of the District Munsif Court, Tiruvallur. The Civil Revision Petition is filed against the order dated 30. 12. 2003 made in I. A. No. 810 of 2003 in O. S. No. 439 of 1999.

(2.) THE plaintiff filed the above suit for declaration and for permanent injunction in respect of the suit properties, which are six items in Senji Village, Tiruvallur Taluk, claiming that though 32/45 share in item No. 1 with the well therein, item No. 2 and northern portion of item No. 6 were allotted to the share of the first defendant, who is the brother of the plaintiff, in the partition suit in O. S. No. 318 of 1963 and pursuant to the final decree in I. A. No. 700 of 1964 dated 18. 9. 1965, the delivery of the said items were also recorded on 9. 8. 1966, the plaintiff continued to be in possession in respect of all the items of the suit properties. The suit was filed in the year 1999. The suit was resisted by the defendants 1 to 4 in the written statement filed on 31. 8. 2000.

(3.) THE trial of the suit was commenced and the plaintiff has also been examined as P. W. 1 and at the time of cross-examination, the defendants 1 to 4 have filed I. A. No. 810 of 2003 seeking permission to file additional written statement. The petition was filed on 30. 7. 2003. In the said petition, the defendants have stated in the affidavit filed by the third defendant on behalf of all the defendants that some mistakes have crept in and the survey numbers of the suit items in the partition suit O. S. No. 318 of 1963 filed by the plaintiff herein against the first defendant were amended as per order in I. A. No. 740 of 1965 and the present survey numbers for suit items were incorporated. In the sale deed dated 7. 6. 1981 executed by the first defendant to the fourth defendant, the old survey numbers were given and the said mistake also followed in the sale deed dated 26. 4. 2000. The facts have also been mentioned in the counter filed in I. A. No. 274 of 1999. The defendants came to know about the non-mentioning of details in the original written statement filed when the defendants have to cross examine P. W. 1. It is also stated in the affidavit that the plaintiff has not taken the plea of adverse possession as pleaded now, in the suits O. S. Nos. 177 of 1982, 201 of 1983 and 355 of 1987. It is for the said grounds, the defendants sought the permission to file additional written statement, which was contested by the plaintiff by filing counter.