LAKSHMI Vs. SUNDARARAJAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decreetal order dated 27.09.2011 passed in I.A.No.677 of 2011 in O.S.No.83 of 2008 on the file of the District Munsif Court.

(2.) The I.A.No.677 of 2011 was filed for the purpose of amending the plaint. The Court below after hearing both the parties dismissed the application on the ground that the application was filed unnecessarily to drag on the proceedings and the Court below stated as follows:

(3.) The learned counsel for the revision petitioner submitted that the petitioners initially filed the application in A.No.162 of 2010 to implead the buyer of the property and the Court below allowed that application. Subsequently, I.A.No.677 of 2011 has been filed to incorporate the appropriate pleadings and prayed to set aside the alienations made by Kandammal in favour of the newly impleaded parties in I.A.No.162 of 2010. He would further contend that the Court below wrongly came to the conclusion that petitioner should establish the facts that Kandammal has no right to alienate the property and he would contend that all those facts should be decided after conducting full fledged trial and he is ready to cooperate and dispose of the suit at the earliest time.