VADIVEL Vs. NATARAJAN

JUDGEMENT

(1.) THIS revision petition is preferred by the the plaintiff in a suit in O.S.No.67 of 1992 pending on the file of the learned District Munsif, Dharmapuri.

(2.) ORIGINALLY, the said suit was filed for declaration or title with consequential permanent injunction. The suit was contested by the respondents/ defendants by filing a written statement and issues were framed. Pending the suit, the instant application in I.A.No.350 of 1996 was filed by the plaintiff, seeking amendment of the plaint to introduce two new prayers, namely, recovery of possession and mandatory injunction. After hearing the objections raised by the respondents/ defendants, the application was dismissed, which has brought forth this civil revision petition.