TAMIL NADU PRIMARY CO-OPERATIVE BANK ALL EMPLOYEES ASSOCIATION THENI DISTRICT Vs. SPECIAL OFFICER MADURAI DISTRICT CENTRAL CO OPERATIVE BANK LTD

JUDGEMENT

(1.) CHALLENGE in this civil revision petition is to the order dated 10. 07. 2007 passed in Interlocutory Application No. 7 of 2007 in Original Suit No. 75 of 2005 by the District Munsif cum Judicial Magistrate Court, Orathanadu.

(2.) THE revision petitioner herein as petitioner has filed Interlocutory application No. 7 of 2007 under Order 6 Rule 17 of the Code of Civil Procedure, praying to permit her to make amendments in the plaint filed in Original Suit no. 75 of 2005, wherein the revision respondents have been shown as the respondents.

(3.) IT is stated in the petition that the petitioner as plaintiff has instituted the Original Suit No. 75 of 2005 for the relief of perpetual injunction, wherein the respondents have been shown as the defendants and further it is stated that the petitioner has filed Interlocutory Application no. 163 of 2005 for the relief of temporary injunction and the same has been dismissed on 06. 09. 2005 and taking advantage of the dismissal of Interlocutory application No. 163 of 2005, the respondents/defendants have forcibly trespassed into the suit property on 07. 09. 2005. Under the said circumstances, the relief claimed in the plaint has to be amended as stated in the petition.