KODIAMMAL Vs. SARANGAPANI

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order of the District Munsif-cum-Judicial Magistrate, Nannilam, dated 31. 10. 2003 made in I. A. No. 156/2003 in O. S. No. 80/2001.

(2.) THE plaintiff is the revision petitioner.

(3.) THE revision petitioner filed O. S. No. 80/2001 against the respondent herein praying for a judgment and decree for recovery of possession of the suit schedule property. She filed I. A. No. 156/2003 under Order 6 Rule 17 to amend the measurements of the suit property on the basis of measurements given by the Advocate Commissioner's report. The trial court dismissed the Application on the ground of delay and aggrieved by the order, the above Civil Revision Petition has been filed under Article 227 of the Constitution of India.