SURESH Vs. THIRAVEYAM

JUDGEMENT

(1.) The revision petitioners are the defendants in O.S.No.105 of 2010 on the file of the learned Principal District Munsif, Padmanabhapuram. The respondent herein is the plaintiff.

(2.) The plaintiff/respondent herein filed a suit in O.S.No.105 of 2010 before the learned District Munsif, Padmanabhapuram, seeking a decree for demarcation and putting up the eastern and western boundary of the suit property as per the sale deed through Court and also for permanent injunction restraining the defendants and their men from trespassing into the suit property and disturbing his peaceful possession and enjoyment over the same.

(3.) The first defendant/first respondent has also filed a written statement in the said suit. While so, the plaintiff/respondent herein filed an Interlocutory Application in I.A.No.246 of 2013 in O.S.No.105 of 2010, under Order VI Rule XVII C.P.C. seeking to amend the plaint stating that the defendants removed the soils from the suit property and sold the same to the strangers and thereby, caused damages for a sum of Rs.20,000/- and hence, a relief, for recovery of Rs.20,000/- towards damages, is necessary to be added.