REGENT COMPUTRONICS PVT. LTD.

S. SOMASUNDARAM Appellant

V/S

A. SUBRAMANIAN Respondents

Referred Judgements :-

COOKS V. GILL [REFERRED TO]
CROPPER V. SMITH [REFERRED TO]
KISANDAS RUPCHAND V. RACHAPPA VITHOBA SHILWANT [REFERRED TO]
ROBINSON V. UNICOS PROPERTY CORPN,LTD. [REFERRED TO]
DORMAN V. J.W.ELLIS AND CO. LTD. [REFERRED TO]
L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
A K GUPTA AND SONS LIMITED VS. DAMODAR VALLEY CORPORATION [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
MODI SPINNING AND WEAVING MILLS COMPANY LIMITED VS. LADHA RAM AND CO [REFERRED TO]
GANESH TRADING CO VS. MOJI RAM [REFERRED TO]
HEERALAL VS. KALYANMAL [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
CHARAN DAS VS. AMIR KHAN [REFERRED TO]

JUDGEMENT

(1.) THIS revision has been preferred being aggrieved by the fair and decretal order dated 18th November, 1998 made in I.A.No: 46 of 1998 in A.S. No. 161 of 1994 on the file of the Second Additional District Judge, Tirunelveli.

(2.) HEARD Mr. K. Govi Ganesan, learned counsel appearing for the petitioners and Mrs. B. Sivakama Sundari, learned counsel appearing for the respondent.

(3.) AT the outset it has to be pointed out, the petitioners have not sought for amendment of any portion of the body of the plaint, but they only seek for amendment of the relief portion to include an alternate relief as if they are owners. Whether such an amendment is to be allowed is the substantial question.

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S SOMASUNDARAM Vs. A SUBRAMANIAN

Referred Judgements :-

JUDGEMENT

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