S RAJENDRAN Vs. K KANNIAH

JUDGEMENT

(1.) The plaintiff is the revision petitioner before this Court. The plaintiff filed a Petition seeking permission to amend the Plaint as per the particulars furnished in the Petition. The said Petition was dismissed by the Trial Court. Hence, the present Civil Revision Petition filed by the plaintiff.

(2.) The Suit is one for declaration that the deed of revocation dated 20.02.1998 executed by the third defendant is null and void and not binding upon the plaintiff. A further declaration has also been sought for by the plaintiff that the Power of Attorney dated 20.02.1998 executed by the third defendant in favour of the fourth defendant, the sale deed dated 25.03.1998 executed by the fourth defendant in favour of the fifth defendant and the Power of Attorney dated 04.01.1999 executed by the fifth defendant in favour of the sixth defendant are null and void and not binding upon the plaintiff. An order of permanent injunction has also been sought for as against the first defendant and the defendants 3 to 6 to restrain them from dealing with the suit property.

(3.) The plaintiff having alleged in the Petition that the first defendant along with the defendants 3 to 6 have illegally and unlawfully trespassed into the suit property and made illegal constriction over there during pendency of the Suit, sought to introduce a prayer for mandatory injunction directing the defendants 1, 3 to 6 to demolish and remove all kinds of encroachments and illegal construction put up by them over the suit property.