LAWS(MAD)-2005-3-72

PALANIAPPAN Vs. GOVINDARAJ

Decided On March 10, 2005
PALANIAPPAN Appellant
V/S
GOVINDARAJ Respondents

JUDGEMENT

(1.) THE revision petitioners are the plaintiffs in O. S. No. 852 of 1999 on the file of the II Additional District Munsif Court, Salem.

(2.) THE revision is filed against the dismissal of I. A. No. 517 of 2002 filed by the revision petitioners seeking to amend the plaint with regard to the extent of the land in possession of the plaintiffs as 1. 50 acres instead of 2. 40 acres and also in describing the boundaries. The trial Court dismissed the petition. Hence, the plaintiffs have filed this revision.

(3.) HEARD the learned counsel for the revision petitioners and the learned counsel for the respondents 1 to 5, 9 and 10 and also the learned Special Government Pleader appearing for the respondents 7 and 8.