V. EKAMBARAM Vs. O. KUPPUSAMY

JUDGEMENT

(1.) The instant revision has been filed challenging the order dtd. 18/3/2013 passed in I.A. No. 231 of 2012 in O.S. No. 351 of 2008 by the District Munsif Court, Thiruvallur. Brief facts leading to the filing of the revision:

(2.) The petitioners are the plaintiffs in the suit O.S. No. 351 of 2008 pending on the file of the District Munsif Court, Thiruvallur. The petitioners filed a suit for declaration and injunction in respect of the suit schedule property in O.S. No. 351 of 2008 before the District Munsif Court, Thiruvallur against the respondents. The respondents have also filed their written statement in O.S. No. 351 of 2008 before the District Munsif Court, Thiruvallur. I.A. No. 231 of 2012 was filed by the petitioners under Order 6 Rule 17 CPC seeking amendment of the pleadings in the plaint filed in O.S. No. 351 of 2008 as detailed hereunder:

(3.) According to the petitioners, the necessity for amendment was required for the following reason;