REVATHY Vs. SAVARIMUTHU

JUDGEMENT

(1.) The present revision is directed against the order allowing the application preferred by the Respondent made under Order VI Rule XVII of the Code of Civil Procedure.

(2.) The Defendants in O.S. No. 96 of 1990 before the learned District Munsif, Puducherry, are the Petitioners herein and the Plaintiff thereon is the Respondent herein.

(3.) In a suit filed by the Respondent against the Petitioners for permanent injunction restraining them from interfering with his peaceful possession and enjoyment over the suit property, an application came to be filed by the Respondent in I.A. No. 290 of 2002 for amendment of the plaint incorporating the prayer for declaration. The said application came to be allowed by the Court below and the present revision is directed against the said order.