DASARADHA REDDY Vs. VEERA REDDY

JUDGEMENT

(1.) Challenging the fair and decreetal orders passed by the learned District Munsif Cum Judicial Magistrate No.1, Hosur, dated 08.01.2014 in R.E.A.No.87 of 2011 in R.E.P.No.73 of 2010 in O.S.No.431 of 2006 and I.A.No.320 of 2014 in O.S.No.431 of 2006.

(2.) Both the applications filed before the court below are filed for the purpose of amending some typographical error in respect of Survey Number in the plaint stating that due to the typographical error in the plaint, the same was carried out in the judgment and decree also.

(3.) The learned counsel for the petitioner/defendant submitted that the court below failed to see that the defendant is in possession of the house property at Survey No.130, Zuzuvadi Village. The Plaintiff's application is intended to get the relief in respect of the property, which is not the subject matter in the suit.