S.P.MEENAL Vs. N.RAJALAKSHMI

JUDGEMENT

(1.) With the consent of both sides counsels, this order is pronounced in the open Court through Video Conference system on 20/5/2020.

(2.) This Civil Revision Petition has been filed against the order passed in I.A.No.636 of 2017 in O.S.No.443 of 2009 dtd. 12/9/2019 on the file of the learned District Munsif, Tirumangalam.

(3.) The petitioners herein are the defendants and the respondent herein is the plaintiff in the suit. The respondent herein has filed a suit in O.S.No.443 of 2009 for a prayer of permanent injunction. In the suit, the respondent herein has filed a petition in I.A.No.636 of 2017 to amend the suit with an additional prayer to declare the settlement deed dtd. 24/7/2008 and the sale deed dtd. 6/3/2010 as null and void. The petition was allowed by the trial Court on payment of cost of Rs.2,500.00(Rupees Two Thousand only). Against which, the revision petitioners have preferred this revision petition.