NEELAVATHI Vs. SARASWATHI

JUDGEMENT

(1.) This civil revision petition has been filed against the order, dated 24.11.2008, made in I.A.No.1377 of 2008, in O.S.No.123 of 2006, on the file of the District Munsif Court, Tiruchengode.

(2.) The petitioner in the present civil revision petition had filed the suit, in O.S.No.123 of 2006, praying for a decree of permanent injunction against the defendants and their supporters restraining them, from, in any way, interfering with the peaceful possession and enjoyment of the suit property, by the plaintiff.

(3.) The petitioner had filed an interlocutory application against the respondents herein, who are the defendants in the said suit, praying for amendment of the plaint filed in the suit, in O.S.No.123 of 2006, as prayed for in the interlocutory application, in I.A.No.1377 of 2008.