R MOHANASUNDARAM Vs. SRI ANJANEYA SRI RAGAVENDRA TEMPLE

JUDGEMENT

(1.) THE petitioners are the defendants.

(2.) THE respondents/ plaintiffs filed a suit in O.S.No.419 of 1995 for permanent injunction and mandatory injunction against the petitioners/ defendants. THE original survey number for the suit property was 231-B of Vriapalayam Village. After examination of D.W.1 on the side of the defendants, the respondents/ plaintiffs filed an application on 9.3.1999 seeking for amendment of the plaint stating that the original survey number 231-B has been resurveyed as 128/3 and the suit property has been included in S.F.No.231A and therefore, the same has to be amended suitably.

(3.) THE prayer made in the application filed by the respondents/ plaintiffs before the trial Court would show the following particulars of amendment: Particulars of Amendment: