P JAYABASKAR Vs. SARASWATHI

JUDGEMENT

(1.) DEFENDANTS 14 to 16 in O. S. No. 710 of 1996, on the file of District Munsif s Court, Erode, are the revision petitioners.

(2.) FIRST respondent herein filed the suit for partition claiming 8/56 shares and also for putting her in exclusive possession of the same. she also prayed for a permanent prohibitory injunction restraining defendants 14 to 16, their men and agents from demolishing the suit property, and for directing the defendants to pay costs of the suit.

(3.) BY the impugned order, the court below allowed the amendment. It found that whether the plaintiff is entitled to a right of pre-emption could be decided only at the time of trial, and the proposed amendment is not going to alter the nature or character of the suit.