G SASIKUMAR Vs. MANICKAVASAGAM

JUDGEMENT

(1.) The present revision is directed against the order rejecting the petitioner's application in I.A. No. 457 of 2014 in O.S. No. 16 of 2012 filed under Order VI Rule 17 CPC seeking to amend the plaint by entertaining the prayer for mandatory injunction.

(2.) Heard Mr. P.Sesubalan Raja, learned counsel for the petitioner. Though notice has been served and the name printed in the cause list, none appears on behalf of the respondent.

(3.) The case of the petitioner is that, pending suit, the respondent herein had forcibly taken the possession of the suit property and this necessitated him to file the present revision.