PONNAIAH Vs. VELLAITHAI

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set aside the order dated, 05.11.2015 in I.A.No.123 of 2014 in O.S. No.48 of 2012, on the file of the District Munsif Cum Judicial Magistrate, Natham.

(2.) Heard the learned counsel appearing for the revision petitioners and perused the material documents available on record.

(3.) The respondents herein/plaintiffs have filed a suit in O.S. No 48 of 2012 on the file of the District Munsif Cum Judicial Magistrate Court, Natham, for permanent injunction. During the pendency of the suit in O.S .No. 48 of 2012, the revision petitioners herein filed a petition in I.A. No. 123 of 2014 in O.S. No. 48 of 2012 under Order 6 Rule 17 and Section 151 of CPC., to amend the plaint and the same was allowed on 05.11.2015 against the revision petitioners herein. Against the said order, dated 05.11.2015 the instant Civil Revision Petition has been filed.