PAPPA Vs. K R RANGASAMY

JUDGEMENT

(1.) THESE Civil Revision Petitions are preferred against the order of the District Munsif, Gobichettipalayam dated 17. 04. 2003 in I. A. Nos. 1434 to 1436 of 2001 in O. S. No. 700 of 1984, dismissing the Petitions filed for Amendment seeking to amend the Survey Number in the Plaint, Preliminary Decree, and Final Decree. The Plaintiffs are the Revision Petitioners.

(2.) SUIT O. S. No. 700 of 1984 was filed by the Plaintiffs for Partition of their 1/5th share in the Suit Properties. The Suit was decreed and Preliminary Decree for Partition was passed. Final decree was also passed. To execute the Final Decree and for division of the properties E. P. No. 287 of 1997 was filed.

(3.) WHEN Amin had gone to the spot, Survey Number for Item No. 1 viz. , S. No. 290/1 was found to be wrong. Hence, I. A. Nos. 1434 to 1436 of 2001 were filed to correct the Survey Number in Item No. 1 of the Suit Property as S. No. 445/49 instead of S. No. 290/1.