HATHIJA RANI Vs. S NASIRA BABU

JUDGEMENT

(1.) THE revision petitioners are the defendants/respondents and the respondents herein are the plaintiffs/petitioners before the lower court.

(2.) THE revision petition is directed as against the order dated 11.9.1998 in I.A.No.1183 of 1998 in O.S.No.197 of 1995 on the file of the Additional District Munsif's Court at Ramanathapuram.

(3.) IN yet another decision of the Supreme Court in Gopi Pillai v. Dr.Swamy Gopi Pillai v. Dr.Swamy Gopi Pillai v. Dr.Swamy , (1990)1 L.W. 363 (S.C.) it was laid down that the plaintiff sought an amendment of the plaint in order to add the relief of possession in case he was not found to be in possession of the property in dispute, it can be allowed even after the amendment was sought for after a number of witnesses were examined.