CHITRA Vs. C. NATARAJAN

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, the defendant in a suit for recovery of money is aggrieved by the impugned order, which permitted amendment of the plaint at the appellate stage, when the suit was dismissed on that principal aspect, which is now sought to be brought in by way of amendment. The District Court, in which the appeal was pending, rejected the application by Annexure A5.

(3.) The appellant, a partnership firm, through its Manager, filed a plaint for recovery of money asserting that the first defendant had purchased a motor vehicle under a higher purchase agreement from the plaintiff and had committed default of the amounts due. The specific contention in the plaint was that the defendant purchased a vehicle numbered as TN-31-K-9533. The suit was dismissed inter alia on the ground that, while in the suit the registration number was noticed as above, in the agreement the registration number was TN-31-F-9533. The suit was dismissed by Annexure P3 dtd. 27/3/2015.