N. LAKSHMIKANTHA REDDY Vs. S. MOHAMMED HUSSAIN

JUDGEMENT

(1.) Aggrieved by the orders dtd. 13/6/2016 passed in C.F.R.No.3310 of 2016 in unnumbered suit, on the file of the Court of Principal Junior Civil Judge, Kurnool, (in short 'the court below') the present revision is filed.

(2.) The petitioners herein are the plaintiffs; respondents herein are the defendants before the court below.

(3.) The petitioners herein has filed a suit for amendment of registered sale deed No. 2904 of 2004, dtd. 18/3/2004. The court below taken objection 6/4/2016 and returned the plaint and the counsel for the petitioners represented the same, which was taken up by the court below on 2/5/2016. The court below after perusal of the plaint, came to conclusion that as per Article 137 of Limitation Act, when there is no specific provision in the Act, for the relief 3 years is the limitation. Therefore as per Limitation Act, the suit is not within time and that rejected the plaint. Assailing the same, the present revision came to be filed.