KAVITHAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Civil Revision Petition is filed challenging the order passed by the Trial Court dismissing the amendment application filed by the petitioner.

(2.) The petitioner herein filed a suit seeking direction to respondents 1 and 2 to measure the suit properties and fix 'F' line for the suit properties based on the title document as well as revenue records. The petitioner also sought for a direction to respondents 1 and 2 to issue patta in favour of plaintiff in respect of suit properties. She also prayed for injunction restraining the respondents 1 to 4 from any way encroaching the suit properties and put up permanent constructions in the suit properties.

(3.) The suit was resisted by the defendants 1 to 4 by filing a written statement wherein, it was stated by the contesting respondents that a community hall was constructed by the 4th respondent in suit survey number even in the year 2011 and 90% of the construction was over.