ADAIKAM AMBALAM Vs. P RENUKA DEVI

JUDGEMENT

(1.) THE petitioner herein filed I.A. Nos. 98, 99 and 106, 24 and 30 of 1996 in C.M.A. No. 47 of 1995 on the file of the District Court, Dindigul Anna District and by a common order dated 29.10.1996, the District Court allowed the applications I.A. Nos. 24 and 30 of 1996 while dismissing I.A. Nos. 98, 99 and 196 of 1996. Being aggrieved by the rejection of I.A. Nos. 98, 99 and 106 of 1996, the present revisions have been preffered.

(2.) THE petitioner herein instituted the suit O.S. No. 1405 of 1994 on the file of the District Munsif Court, Dindigul for relief of permanent in -junction forbearing the respondent from putting up any construction on the suit property. The said suit is pending on the file of the trial Court. Pending the suit the petitioner filed I.A. No. 1604 of 1994 for the relief of interim injunction. After, contest, the trial Court dismissed the injunction application. Being aggrieved by the dismissal of the injunction application, the petitioner preferred C.M.A. No. 47 of 1995 on the file of the District Court, Dindigul Anna District.

(3.) PENDING the Civil Miscellaneous Appeal, the petitioner filed I.A. No. 98 of 1996 seeking to amend the description of property in the said plaint i.e. in O.S. No. 1405 of 1994 and the particulars of amendment reads thus: