C.RAMASAMY GOUNDER Vs. K.SHANMUGASUNDARAM

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the order passed in I.A.No.1180 of 2012 in O.S.No.693 of 2009 on the file of Principal District Munsif, Erode dated 08.04.2013.

(2.) The petitioners are the Plaintiffs and the respondents are the defendants in the suit filed in O.S.No.693 of 2009, on the file of District Munsif, Erode for declaration of 'A' Schedule carttrack and for permanent and mandatory injunction. During the pendency of the suit, the petitioners filed an application in I.A.No.1180 of 2012 to amend the plaint based on the Commissioner's report and the said application was dismissed vide order dated 08.04.2013. Challenging the said order the petitioners are before this Court.

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