KASTHURI BAI Vs. SAVITHRI

JUDGEMENT

(1.) THE present Civil Revision Petition is filed against the order dated 17. 7. 2006 made in I. A. No:1205 of 2005 in O. S. No:1709 of 1993 by the district Munsif Court, Tambaram , in dismissing the said Interlocutory Application filed by the revision petitioners, who are plaintiffs in the suit to amend the plaint and the suit reliefs.

(2.) THE suit has been filed by the revision petitioners/plaintiffs in the year 1991 against the first two defendants for the relief of permanent injunction to restrain them from trespassing into the suit property. THE defendants have filed their written statement in March 1994 itself. Subsequently, in the year 2001 the plaintiffs have impleaded defendants 3 to 13 as parties to the suit. After several hearings, when the matter was posted for trial on 11. 11. 2005, the present I.A ., has been filed to amend the plaint prayer.

(3.) CONSIDERING the pleadings of the parties and also taking into consideration of the documents viz. , Exs. P. 1 to P. 8 and R. 1 to R. 8 adduced by both the parties, the learned District Munsif ,Tambaram , dismissed the application seeking amendment of plaint prayer. Hence this revision.