THANGAMUTHU Vs. K VIJAYALAKSHMI

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for respondent No. 1 who is the contesting respondent.

(2.) THIS revision petition is directed against an order dated 9.2.1995 in I.A. No. 572 of 1992 in O.S. No. 1231 of 1984 dismissing the application filed seeking amendment of the plaint.

(3.) THE court below having heard the learned counsel for the parties, passed the impugned order observing that the plaintiffs having filed the suit in the year 1984 claiming adverse possession, thereafter on measuring the suit property with the help of Surveyor, have sought to amend the plaint claiming title. According to the court below the amendment sought for could not be granted having regard to the nature of the amendment sought for.