Leela vs Sasidharan
2021 Latest Caselaw 586 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 7TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                     OP(C).No.1823 OF 2020

   AGAINST THE ORDER IN IA 883/2012 IN OS 295/2001 OF MUNSIFF
                         COURT, PUNALUR

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PETITIONER/2ND DEFENDANT:

             LEELA
             AGED 54 YEARS
             W/O.RAJAN,RESIDING AT KARTHIKA,PADINJATTINKARA,
             THAZHAMEL,ANCHAL VILLAGE,KOLLAM.

             BY ADVS.
             SRI.B.KRISHNA MANI
             SMT.DHANUJA M.S

RESPONDENTS/PLAINTIFF AND FIRST DEFENDANT:

      1      SASIDHARAN
             S/O.MADHAVAN,GIRIJA MANDIRAM,
             PLAVILA VEEDU,THAZHAMEL,ANCHAL VILLAGE,
             KOLLAM DISTRICT-691306.

      2      RAJAN,
             S/O.MADHAVAN,KARTHIKA,PADINJATTINKARA,THAZHAMEL,
             ANCHAL VILLAGE,KOLLAM DISTRICT-691306.

             R1 BY ADV. SRI.M.S.RADHAKRISHNAN NAIR

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 07.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
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                O. P. (C) No.1823 of 2020
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          Dated this the 7th day of January, 2021

                        JUDGMENT

The dismissal of an application seeking

amendment of the written statement incorporating a counter claim, is under challenge by the defendant

in the suit.

2. As per the proposed amendment, the cause of

action for the counter claim has arisen after the

filing of the written statement. The relevant

paragraph of the proposed amendment reads thus:-

"കകൗണ്ടർ കക്ലെയയയിം പരയഹഹാരതയനുള വവ്യവഹഹാരയിം കഹാരണയിം ഈ കകസയൽ പ്രതയകൾ പതയക കബഹാധയപയച്ച 26.09.2002 മുതൽകയിം, ബഹ. ഹഹകകഹാടതയയുകട W.P.(C) 8070/06 നമർ കകസയകല 20.03.2006-കല വയധയയുകട അടയസഹാനതയൽ District Survey Superintendent- കന്റെ സഹഹായതഹാൽ കമമ്മീഷണർ വസ്തുകൾ അളന്ന 13.11.2010 തമ്മീയതയ മുതൽകയിം കമമ്മീഷൻ റയകപഹാർടട്ട് കമമ്മീഷണർ ബഹ.

കകഹാടതയ മുമഹാകക ഫയൽ കചെയ്ത 04.02.2012 മുതൽകയിം പതയക പടയക വസ്തുകൾ O. P. (C) No.1823 of 2020 :- 2 :-

സയതയകചെയ്യുന്ന ഈ കകഹാർടതൃതയകകമഹായ അഞ്ചൽ വയകല്ലേജയൽ വച്ചട്ട് ഉത്ഭവയച്ചയട്ടുള- തുമഹാകഹാന."

3. In terms of Order VIII Rule 6A of the Code

of Civil Procedure, the cause of action for filing

a counter claim must have accrued before the filing

of the written statement. Therefore, the amendment

as sought for, to incorporate the counter claim was

rightly rejected by the trial court.

4. That apart, as noticed by the trial court,

the main relief in the proposed counter claim is

sought against the Director of Survey and Land

Records who is not even a party to the present

suit. On the said ground also the trial court was

right in dismissing the application.

The original petition lacks merit and is

accordingly dismissed.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.1823 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT,O.S.NO.295/2001 BEFORE THE MUNSIFF'S COURT,PUNALUR DATED 8/8/2001.

EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT DATED 13/3/2004.

EXHIBIT P3 TRUE COPY OF THE APPLICATION ,I.A.NO.883/2012 DATED 15/3/2012

EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED 19/8/2011 IN I.A.NO.883/2012.

EXHIBIT P5 TRUE COPY OF THE RELEVANT PORTION OF O.P(C)NO.2386/2014 DATED 17/10/2014 BEFORE THE HON'BLE HIGH COURT OF KERALA, ERNAKULAM.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 11/3/2020 IN O.P.(C)NO.2386/2014 BEFORE THE HON'BLE COURT OF KERALA,ERNAKULAM.

EXHIBIT P7 TRUE COPY OF THE ORDER DATED 15/9/2020 IN I.A.NO.883/2012 IN O.S.NO.295/01 BEFORE THE MUNSIFF'S COURT,PUNALUR.

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