PALANIAPPA GOUNDER Vs. NALLUSAMI

JUDGEMENT

(1.) THE revision petitioners are the plaintiffs in O. S. No. 7 of 1998 on the file of the District Munsif Court, Paramathi. The revision is filed challenging the rejection of the amendment petition General Number 1227 of 2002 filed under Sections 151 and 152 C. P. C. for amendment of the plaint and consequently to amend the judgment and the decree dated 28. 2. 2001 in the suit.

(2.) THE revision petitioners/plaintiffs filed the suit O. S. No. 7 of 1998 for declaration and permanent injunction and also for possession as sought in the plaint. The suit was resisted by the defendants, viz. , the respondents herein and after trial, the suit was decreed as prayed for on 28. 2. 2001 granting two months' time to hand over possession and directing the plaint plan Ex. A-1 and two plans of the advocate-commissioner Exs. C-2 and C-3 to form part of the decree.

(3.) AFTER obtaining certified copy of decree and judgment, the plaintiffs filed amendment petition in General No. 1227 of 2002 on 18. 6. 2001 to amend the plaint, judgment and decree as follows:-