A THANGASAMY Vs. KUMAR

JUDGEMENT

(1.) THIS Revision has been filed against the order dated 24.07.2009 made in I.A.No.478 of 2009 in O.S.No.292 of 2000 on the file of the District Munsif Court, Chengalpattu.

(2.) THE defendant in O.S.No.292 of 2000 on the file of the District Munif Court, Chengalpattu is the revision petitioner. THE plaintiffs has filed the suit for permanent injunction in respect of 4500 sq.ft. of land. After the revision petitioner filed the statement disputing the title of the plaintiffs, the respondents/plaintiffs filed an application in I.A.No.478of 2009 on the file of District Munsif Court, Chengalpattu, to amend the plaint including the prayer for declaration of title to the suit property and to add necessary paragraphs in the plaint and the application was allowed and as against the same, this revision is filed by the Revision Petitioner.

(3.) ADMITTEDLY, it is a pre trial amendment and Hon'ble Supreme Court has held that pre trial amendment could be liberally considered.