MATHESHWAI Vs. PERIYASAMY

JUDGEMENT

(1.) This Civil Revision Petition has been filed, to set aside the order dated 16.11.2015, made in IA.No.336 of 2015 in OS.No.101 of 2012, by the Sub Court, Athur.

(2.) The facts of the case, in a nutshell, are that the Defendant is the Petitioner and the Respondent is the Plaintiff. The suit was filed for specific performance or in the alternative, for refund of the advance sale consideration with interest. In the suit, the Defendant has filed the present application to amend the paragraph 12 of the written statement. By the impugned order, the said application was dismissed. Hence, this Civil Revision Petition has been filed.

(3.) This court heard the learned counsel for the Petitioner and also carefully perused the materials placed on record.