KUMUDAVALLI Vs. SARANGAPANI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 01.02.2008 passed by the learned District Munsif Gudiyatham, in I.A.No,928 of 2007 in O.S.No,272 of 1989, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) WHEREAS, the learned counsel for the respondent/defendant would submit that the plaintiffs approached the Court with a specific plea that they were in possession and enjoyment of the suit property as on the date of filing of the suit, while so, they cannot simply get the plaint amended so as to incorporate a prayer for possession.