T. THOMBARALINGAM Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitioner woke up from slumber during the final stage of the original suit filed by her and filed applications to reopen the matter, to implead a party to the suit and to amend the relief. The applications were dismissed by the Trial Court both on the ground of delay and on merits. Feeling aggrieved, the unsuccessful petitioner is before this Court.

(2.) THE petitioner filed a suit in O.S. No. 113/2005 against the District Collector, Tiruvallur and the Tahsildar, Ponneri, praying for a decree of permanent injunction restraining them from altering the revenue records pertaining to the property bearing No. 10, Sirulapakkam Village, Ponneri Taluk. The third respondent was impleaded as a party to the suit, pursuant to her application.

(3.) THE interlocutory applications were opposed by the third respondent. The learned trial Judge considered the interlocutory applications in the light of the background facts and dismissed the applications.