MUTHUPANDIAN Vs. GANESAN

JUDGEMENT

(1.) These Civil Revisions are directed against the orders passed in I.A.No. 343 of 2018 and I.A.No.344 of 2018, in O.S.No.315 of 2013 on the file of the Principal District Munsif Court, Sankarankovil, under Order 6 Rule 17 CPC., seeking orders to amend the plaint and commission petition respectively.

(2.) The revision petitioner is the plaintiff and he filed the suit in O.S.No. 315 of 2013 on the file of the Principal District Munsif Court, Sankarankovil, for permanent injunction restraining the respondents herein from in any manner interfering with the plaintiff's peaceful possession and enjoyment over the suit property.

(3.) It is evident that at the instance of the plaintiff, an Advocate Commissioner was appointed in I.A.No.670 of 2014 to inspect the suit property and measure the same with the help of Taluk Surveyor and after inspection, the Commissioner has already filed the report. Thereafter, two applications came to be filed, one in I.A.No.343 of 2018 to amend the plaint and the other application in I.A.No.344 of 2018 to amend the commission petition to change the sub division as Survey number 64/18 instead of 64/16.