(1.) This Original Petition is filed under Article 227 of the Constitution of India, seeking to set aside Ext.P4 order dated 03.10.2019 passed by the Family Court, Chavara in I.A.No.1260 of 2019 in O.P.No.221 of 2013.
(2.) The petitioner in this Original Petition had filed O.P.No.221 of 2013, inter alia, seeking a decree for return of patrimony.
(3.) When the original petition was posted for trial, the petitioner filed the above application seeking leave of the court to amend the pleadings by incorporating a prayer for damages. In the application (Ext.P2), the case of the petitioner was that, despite the order passed by this Court in W.P.(C) No.36491 of 2017 for police protection, the respondents brutally assaulted the petitioner and she suffered injuries. Therefore, she is entitled for a decree for damages.