KASTURI GANDHI Vs. B SHANMUGARAJA

JUDGEMENT

(1.) The revision petitioners are the plaintiffs in O.S.No.124 of 2000 on the file of the Principal District Munsif Court, Sivaganga. The revision is filed against the dismissal of the amendment petition I.A.No.43 of 2002 filed under Order 6 Rule 17 and Section 151 C.P.C.

(2.) The plaintiffs filed the suit O.S.No.124 of 2000 for declarations and possession of the plaint 'A' schedule property, for mandatory injunction to demolish the superstructure as described in the 'B' schedule property, for permanent injunction restraining the defendants from draining rain water and sewage nearby WW1, W1, W2, W3 walls of the house of the plaintiffs as described in the 'C' schedule property and for damages of Rs.2,000/- for the damaged wall. The plaint 'B' schedule property is described thus:-

(3.) Therefore, to correct such typographical error, the plaintiffs filed I.A.No.43 of 2002 in the District Munsif Court, Sivaganga to amend the plaint 'B' schedule property by adding "4" before the words "feet in east west and" and by adding "10" before the words "feet in north south".