High CourtsSingle Bench(2012) 11 KL CK 0138

Mathew Thomas Represented By His Power of Attorney Holder David N. Mathew vs K.S. Valsamma @ Valsamma Philip and K.S. Bindu @ Bindu Thomas

High Court Of Kerala · Decided on 28 November 2012

HON’BLE JUDGES
V. Chitambaresh, J
RESULT
Allowed
CASE NUMBER
OP (C) No. 4061 of 2012 (O)

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Judgment

4 paragraphs · 204 words

Justice V. Chitambaresh

1.

The suit as originally filed was one for fixation of boundary and consequential injunction. The respondents/plaintiffs subsequently applied for amendment of the plaint. The relief of declaration of title and to set aside a settlement deed was sought to be incorporated by the amendment. The court below has by the order impugned allowed the application for amendment. The petitioner/defendant contends that the amended relief has become barred by limitation. That is a matter to be decided by the court below after framing issues. It is sufficient if the court below frames an issue on the bar of limitation. So is the case with regard to the valuation of the amended relief and the sufficiency of the court fee paid.

2.

The nature of the suit is not altered and the amendment is necessary to completely adjudicate all the issues. There is no error of jurisdiction to interfere with the order allowing amendment of the plaint. The court below has exercised its discretion in fixing a costs of Rs. 1,000/-(Rupees One thousand only) as a condition for allowing the application for amendment.

The Order of the court below is affirmed subject to the above reservation. The Original Petition is disposed of.