MADAKANNU AMMAL; MURUGAN Vs. S NATARAJAN

JUDGEMENT

(1.) This petition has been filed by the petitioners/defendants 1, 3 to 8 to set aside the order dated 25.02.2010 and made in I.A.No.1248 of 2009 in O.S.No.152 of 2001 on the file of the I Additional District Munsif Court, Tirunelveli.

(2.) The short facts of the case are as follows:-

(3.) The learned counsel for the petitioners/defendants argued that the injunction suit was filed by the plaintiff restraining the defendants in the year 2001, stating that they are enjoying the suit property without any interference. Thereafter, in the year 2009, the amendment petition was filed after filing a written statement and additional written statement. At this stage, the amendment petition was allowed. Therefore, the character of the suit has totally been changed. Hence, the amendment application is not maintainable.