KANDHASAMY Vs. VENKATACHALAM AND OTHERS

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 04.02.2015 made in I.A.No.973 of 2014 in O.S.No.316 of 2011 on the file of the District Munsif Court, Mettur.

(2.) The petitioner is third defendant, respondents 1 to 5 are the plaintiffs, respondents 6 to 10 are the defendants 1, 2, 4 to 6 in O.S.No.316 of 2011 on the file of the District Munsif Court, Mettur. The respondents 1 to 5 filed the said suit for permanent injunction restraining the respondents 6, 7 and petitioner with regard to their possession and mandatory injunction directing the respondents 8 to 10 to sub-divide 'A' and 'B' schedule properties and to issue patta in the name of the respondents 1 to 5. The 6th respondent filed written statement and the same is adopted by the 7th respondent and are contesting the suit. Before commencement of trial, the respondents 1 to 5 filed I.A.No.973 of 2014 for amendment of the plaint to delete item Nos.2 to 5 in A schedule property and to correct the extent of the first item in the A schedule property as 2 acres 66 cents instead of 0.66 acres and description of the B schedule property with regard to the extent and boundaries.

(3.) According to the respondents 1 to 5, due to typographical error, mistakes have crept in. They came to know about the mistakes subsequently and filed the petition for amendment immediately.