T GUNASEELAN Vs. M THAMILSELVI

JUDGEMENT

(1.) The Civil Revision Petition is directed against the order of the learned District Munsif, Madurai Taluk dated 10.6.2002 made in I.A. No. 71 of 2002 in O.S. No.225 of 1999 in and by which the learned District Munsif, Madurai Taluk, dismissed the said petition filed under Order 6 Rule 17 read with Section 151 C.P.C. seeking permission to amend the plaint as described in the said petition. The Civil Revision Petition is directed against the order of the learned District Munsif, Madurai Taluk dated 10.6.2002 made in I.A. No. 71 of 2002 in O.S. No.225 of 1999 in and by which the learned District Munsif, Madurai Taluk, dismissed the said petition filed under Order 6 Rule 17 read with Section 151 C.P.C. seeking permission to amend the plaint as described in the said petition.

(2.) Heard the learned counsel for the petitioner as well as the respondent.

(3.) In the affidavit filed in support of the said petition, it is stated that pending suit, the defendant had forcibly dispossessed the petitioner/plaintiff from the suit property. Aggrieved by the act of the respondent/defendant, the petitioner has filed I.A. No.136 of 200 0 to put the petitioner in possession of the property by Court of law. The said petition was allowed on 4.12.2000. It is also his claim that as per order in I.A. No.136 of 2000, the petitioner was put into possession of the suit property. Subsequent to that, the respondent again dispossessed the plaintiff from the suit property. On these averments, the petitioner has prayed to amend the plaint for the relief of recovery of possession.