MAYANDI Vs. THAVASI ALIAS THAVAMANI

JUDGEMENT

(1.) The Civil Revision Petition is directed against the order passed in I.A.No.4 of 2020 in O.S.No.110 of 2015, dated 08.01.2021 on the file of the learned District Munsif, Andipatti, in dismissing the petition filed under Order 6 Rule 17 C.P.C.

(2.) The revision petitioners are the plaintiffs and they have filed the suit in O.S.No.110 of 2015, claiming permanent injunction restraining the respondents herein from interfering with the plaintiffs' peaceful possession and enjoyment of the suit property. Pending suit, the plaintiffs have filed the petition in I.A.No.4 of 2020 under Order 6 Rule 17 CPC, seeking permission to amend the plaint so as to incorporate the correct survey number and the extent of the land, in the description of the property.

(3.) The case of the revision petitioners is that they have mentioned the survey number and extent as Survey No.322/2 B - 18 cents by mistake, that the suit property is situated in the new Survey No.322/29; old Survey No. 322/1G and the extent is 0.00.04 ares i.e., 9.8 cents, that the above mistake was a typographical error and that therefore, the petitioners were constrained to file the above amendment petition.