G RAMASUBRAMANI Vs. DISTRICT FOREST OFFICER

JUDGEMENT

(1.) This civil revision petition is filed by the plaintiff against the order dated 29.8.2008 in C.M.A. No. 80 of 2006 passed by the learned III Additional Sub Judge, Madurai, confirming the order of the learned Principal District Munsif, Madurai Town in IA. No. 334 of 2006 in O.S. No. 761 of 2005 dated 9.10.2006.

(2.) The petitioner has filed the above said suit for permanent injunction restraining the respondents/defendants from disturbing his peaceful possession and enjoyment of the suit schedule properties in S. No. 811/2 measuring an extent of 1121 sq.ft out of which the Sales Bunk measures about 64 sq.ft and a tea stall measures about 64 sq.ft and the remaining vacant site is measuring of an extent of 993 sq.ft. Pending the suit, the learned Principal District Munsif has granted an order of interim injunction restraining the respondents from interfering with his peaceful possession and enjoyment of the suit property in I.A. No. 510 of 2005.

(3.) It is stated by the petitioner that the 1st respondent had demolished a portion of the building put up by the petitioner in the suit property on 20.5.2005 at 11.30 a.m. and damaged the movables worth of Rs. 50,000/- and further detained the petitioner and his family members illegally in their custody on the said date. In order to put on record the above said subsequent events the petitioner has filed a petition in I.A. No. 334 of 2006 to amend the plaint in order to incorporate the subsequent events in the plaint.