PUSHPAVALLI AND OTHERS Vs. RAMEELA AND OTHERS

JUDGEMENT

(1.) The instant Civil Revision Petition is preferred by the petitioners, as against the order dated 24.07.2015 passed in I.A.No. 115 of 2015 in O.S.No.88 of 2013 on the file of the learned Additional District Munsif-cum-Judicial Magistrate, Manamadurai, Sivagangai District.

(2.) Aggrieved over dismissal of their application seeking for an amendment of plaint scheduled properties, the revision petitioners are before this Court assailing the said order.

(3.) The revision petitioners / plaintiffs have filed the above suit in O.S.No.88 of 2013 on the file of the learned Additional District Munsif-cum-Judicial Magistrate, Manamadurai for the relief of declaration, permanent injunction and to declare the sale deeds in document Nos.172/99, 285/99 and 2308/99 on the file of the Sub-Registrar, Thirupuvanam, as null and void.