(1.) THIS civil revision petition is preferred against the order dated 18.3.2008 passed in I.A.No,7824 of 2007 in O.S.No,738 of 2006, by the XIII Assistant City Civil Court, Chennai.) Anim adverting upon the order dated 18.3.2008 passed in I.A.No,7824 of 2007 in O.S.No,738 of 2006, by the XIII Assistant City Civil Court, Chennai, this civil revision petition is focussed.
(2.) A 'resume' of facts, which are absolutely necessary and germane for the disposal of the civil revision petition would run thus:
(3.) A bare perusal of the order of the lower Court would demonstrate that it is far from satisfactory. It is a trite proposition of law that depending upon the subsequent developments to the filing of the suit, the plaint could be amended. But there should be some grounds for that. The trial Court simply relied on the counter filed by the respondents/defendants in the interim injunction application, viz., I.A.No.1622 of 2006 and held that the averment of the petitioners/plaintiffs that they were in possession and enjoyment of the suit property, was false.