CHANDRA BABU Vs. T. MAHESWARI AMMA AND OTHERS

JUDGEMENT

(1.) Petitioner, dissatisfied with the decree and judgment passed by the trial court, approached the lower appellate court with an appeal. In that appeal, he filed Ext.P4 application for amendment of the written statement. It was disallowed by the lower appellate court. Hence he has come up before this Court.

(2.) Heard the learned counsel appearing for the petitioner and the contesting respondents.

(3.) Admittedly the suit was originally one for prohibitory injunction. Ext.P1 is the copy of plaint. Subsequently the suit was amended and reliefs for declaratory and mandatory injunctions were added. The dispute is in respect of a pathway.