CHITHIRAIKANNAN Vs. S.S. NEETHI RAJAN AND OTHERS

JUDGEMENT

(1.) This revision is directed against the order dated 18.7.2017 in I.A.No.544 of 2014 in O.S.No.121 of 2010 on the file of the Principal Sub-Court, Tenkasi. The petitioner is the plaintiff in the suit.

(2.) The petitioner has filed the suit for declaration that the plaint schedule property belongs to him and for consequential permanent injunction restraining the respondents, their men, agents, servants etc. from interfering with petitioner's peaceful possession and enjoyment of the same.

(3.) The petitioner has filed I.A.No.544 of 2014 under Order 6, Rule 17 of C.P.C. seeking to amend the plaint as detailed in the petition. In his petition, the petitioner has stated that when the petitioner was discussing with their advocate at Madurai High Court for filing an appeal against the order in I.A.No.283 of 2012, their advocate advised the petitioner to file an application seeking to amend the plaint prayer regarding cancellation of documents dated 6.8.2007 and 13.8.2007. It is stated that already the petitioner has filed petition to implead LIC Housing Finance and the same was allowed by the Court and for that purpose also the plaint has to be suitably amended.