L SIVAKAMI; A R PALANIAPPAN Vs. SUJATHA

JUDGEMENT

(1.) The Revision Petitioners are the defendants in O.S.No.315 of 2006 on the file of the learned District Munsif, Palladam. The respondent herein is the plaintiff therein.

(2.) The respondent herein filed the suit for declaration and for permanent injunction.

(3.) While so, the respondent herein filed I.A.No.513 of 2012 under Order VI Rule 17 of CPC in O.S.No.315 of 2006 to amend the prayer in the plaint seeking for recovery of possession also.