(1.) This Civil Revision Petition is directed against an order dated 9th December, 1997, passed by the Principal District Munsif, Puttur, in I.A.No. 1437 of 1997 arising out of O.S.No. 159 of 1993, whereby and whereunder he dismissed an application filed by the petitioner herein for amendment of plaint.
(2.) The plaintiff filed the suit for a permanent injunction against the respondents. By reason of an application, he sought to amend the plaint by inserting paragraph 2-A therein, which reads thus:
(3.) The learned trial Judge while deciding the aforementioned application, considered the merit of the matter and, inter alia, had arrived at a finding of fact that as the suit property is classified as 'kaluva poramboke' and belongs to the Government, the application for amendment should not be allowed. It was further held that for the purpose of obtaining the relief of declaration, the period of limitation is three years from the date of denial of title.