S.GIRISH Vs. SAGAYAMARY

JUDGEMENT

(1.) Heard Mr.V.R.Shanmuganathan, learned Counsel for petitioners and Mr.K.P.Narayana Kumar, learend Counsel for respondents.

(2.) These Civil Revision Petitions are arrayed seeking direction to the Principal District Munsif, Viralimalai to strike off the addiitional written statement filed in O.S.No.44 and 45 of 2024 by the 1st defendant dtd. 17/9/2025 on the file of Principal District Munsif, Viralimalai.

(3.) For the purpose of these revisions, this Court need not go into the details of the suit. The suits in O.S.Nos.44 and 45 of 2024 were originally presented as O.S.Nos.50 and 51 of 2019, on the file of the District Munsif Court at Keeranur. The suits are for permanent injunction. At the time of drafting the plaint, the plaintiff, instead of seeking permanent injunction against both defendants, had merely pleaded that the injunction be granted against the ''defendant''. Written statement was filed, issues were framed and the evidence was concluded.