P M SYED AHAMED Vs. V M SALAHUDEEN

JUDGEMENT

(1.) THE defendant in O.S.No.4392 of 2007 before the learned VII Asst. Judge, City Civil Court, Chennai aggrieved over the order made under Order 6 Rule 17, CPC has come up with the present Civil Revision Petition.

(2.) THE respondents herein have laid the said suit against the petitioner to declare that they are the owners of the suit property and for permanent injunction restraining the petitioner herein from putting up any construction over the suit property. In the said suit, the respondents have taken out an application in I.A.No.15347 of 2008 for amendment of the pleadings. THE said application came to be allowed by the Court below and the present revision is directed against the said order.

(3.) THE learned counsel appearing for the petitioner relied on the following decisions: (i) 2005 (4) CTC 734, Kuppusamy, S. v. P.K.Subramani & others. 1. 2008-4-L.W. 80, North Eastern Railway Administration, Gorakhpur, v. Bhagwan das (D) by Lrs. 2. 2008-4-L.W. 1005, G.Elumalai v. G.Venkatesan and 9 others. 3. 2005 (5) CTC 619, Rameeza Beevi v. S.Mohammed Ibrahim. 4. 2007 (3) TNLJ 289, Kasthuri Bai and another v. Savithri and 35 others. 5. 1995 TNLJ S.C. 77, K.Raheja Constructions Ltd., v. Alliance Ministries and others. 6. 2006 (4) TNLJ 292, G.Babu v. K.Sundaram and others.