KOMATHI SUNDAR Vs. S.K.KRISHNARAJ

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioner/plaintiff against the dismissal of her application in I.A.No.1134 of 2014 in O.S.No.118 of 2013 on the file of the District Munsif, Sathyamangalam, dated 31.03.2015.

(2.) The petitioner herein had filed an application in I.A.No.1134 of 2014 under Order 6 Rule 17 Section 151 of CPC seeking permission of the court to amend the plaint to incorporate the relief of declaration. The learned District Munsif by the order dated 31.03.2015 had dismissed the said application. Feeling aggrieved, the petitioner/plaintiff has filed the present Civil Revision Petition.

(3.) Heard Mr.N.Manokaran, learned counsel for the petitioner and Ms.Aishwarya S.Nathan for Mr.Srinath Sridevan, learned counsel for the respondents.