A T MATHAVAN Vs. S NATARAJAN

JUDGEMENT

(1.) CONSIDERING the limited scope of a controversy in this revision, and as well as the fact that the revision arises out of a suit of the year 1979, the revision itself has been taken up for final disposal today.

(2.) THE defendant in O.S. 286 of 1979 on the file of the District Munsif, Mannargudi, is the petitioner in this revision. THE respondent herein is the plaintiff. THE plaintiff initially laid the suit for injunction in respect of a lorry. THE title to and possession of the suit lorry claimed by the plaintiff was denied by defendant in his written statement. THE plaintiff would complain that the defendant took possession of the suit lorry in spite of an order of temporary injunction, which was subsisting then, and he wanted amendment of the plaint seeking the reliefs of declaration of title to the suit lorry and recovery of possession in case the Court should find possession with the defendant. THE plaintiff also wanted amendment of the value of the suit as a consequence of the reliefs sought to be introduced by way of amendment. THE defendant objected to the amendment, but that objection has been overruled, and the Court below has allowed the amendment sought for by the plaintiff. This revision is directed against the orders of the Court below.