ANBAZHAGAN Vs. PACHAIYAPPAN

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dtd. 28/9/2018 made in IA.No.382/2019 in OS.No.85/2012 by the learned District Munsif, Harur, dismissing the Interlocutory Application filed by the petitioners/plaintiffs to amend the plaint filed by them in OS.No.85/2012.

(2.) The revision petitioners / plaintiffs filed the suit in OS.No.85/2012 on the file of the learned District Munsif, Harur, originally for permanent injunction restraining the defendants/respondents herein from interfering with the peaceful possession and enjoyment of the property by the plaintiffs/revision petitioners herein. The suit is also for an injunction restraining the defendants/respondents herein from encroaching into the property covered by the Settlement Deed dtd. 15/7/2004.

(3.) The suit property is described as a property in S.No.24/1C admeasuring to an extent of 67 cents and a right in the well. A written statement was filed by the respondents herein who are defendants in the suit.