VIJAYAKUMAR Vs. SURESH AND OTHERS

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 16 -11 -2000 passed by the Civil Judge (Junior Division), Sedam, on LA. No. II in O.S. No. 146 of 1995.

(2.) THE first respondent herein has filed an application under Order 1, Rule 9 of the CPC seeking permission to amend the plaint and also to implead the proposed defendants in the suit.

(3.) THE Trial Court after hearing both the parties and considering the material on record allowed the application filed by the first respondent permitting him to amend the plaint and also to implead the additional defendants in the said suit. Assailing the correctness of the impugned order passed by the Trial Court, the petitioner presented this revision petition.