T. PAPATHI Vs. S. RAVIRAMACHANDRAN AND OTHER

JUDGEMENT

(1.) This revision petition has been filed against the order dated 03.03.2017 made in I.A.No.718 of 2016 in O.S.No.590 of 2010 on the file of the Principal District Munsif, Trichirappalli.

(2.) The learned counsel for the petitioner would submit that initially, the petitioner filed a suit in O.S.No.590 of 2010 for permanent injunction restraining the respondents/defendants from either trespassing into the suit property or by putting up construction to obstruct the use of the property. It is also stated that the respondents/ defendants have filed another suit in O.S.No.1238 of 2011.

(3.) Learned counsel for the petitioner would further submit that since the defendants, who are respondents herein, disputed the title of the suit schedule property and as the petitioner has failed to give some important particulars while preparing the suit in O.S.No. 590 of 2010. The petitioner filed an application for amendment of plaint. The trial court has dismissed the said application, against which, the petitioner has come forward with this Civil Revision Petition. According to the petitioner, the trial court ought not to have dismissed the application and prays for setting aside the same.