ARPUTHAMARY PRAKASA Vs. MURUGESA NADAR

JUDGEMENT

(1.) INVEIGHING the order dated 04.12.2007, passed by the District Munsif Court, Poonamallee in I.A.No.1643 of 2007 in O.S.No.176 of 1991, this civil revision petition is focussed.

(2.) BROADLY but briefly, narratively but pithily, the relevant facts which are absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) A bare poring over and perusal of the typed set of papers including the copy of the order of the lower Court would demonstrate and display that the plaintiffs filed the suit for injunction relating to the property described in the schedule of the plaint, which is extracted supra according to the plaintiffs, they do not want change of boundaries, but they seek to get added in the plaint one S.No,84/3 also along with Survey Number 85/2 (present Survey Number 85/18) in the sale deed erroneously the additional number was left out and that they pray for adding the same.