A T M VEERARAGHAVAN Vs. V POONGUZHALI

JUDGEMENT

(1.) The above Civil Revision Petition is filed challenging the order dated 08.06.2008 in I.A.No.14573 of 2007 in O.S.No.2911 of 2000 of the VI Assistant City Court, Chennai in and by which the learned Judge has allowed an amendment application filed by the first respondent herein.

(2.) The facts necessary for disposing of the revision petition is that the first respondent herein had filed suit in O.S.No.2911 of 2000 for the following relief.

(3.) It was her case that the 2nd respondent had accepted her offer to purchase the suit schedule property and that the revision petitioners herein who are the owners of the adjoining plot namely C-18 had encroached into the suit property and were attempting to put up construction. It was her case that the 2nd respondent herein had invited bids for the suit schedule property and had said that the same would be sold to the highest bidder but, though they had agreed to sell the suit property to the 1st respondent. They had accepted the offer of the revision petitioner. Since the revision petitioner were attempting to put up the constructions and had encroached into the suit property, the first respondent has come forward with this suit.