LAWS(MAD)-2011-8-223

KANDHASAMY Vs. VIRUTHAMBAI

Decided On August 01, 2011
KANDHASAMY Appellant
V/S
VIRUTHAMBAI Respondents

JUDGEMENT

(1.) THE present revision is laid challenging the order in allowing the application for amendment preferred by the respondents 1 to 5 herein.

(2.) THE first defendant in the said suit is the petitioner herein and the plaintiffs therein are the respondents 1 to 5 herein and the respondents 6 to 10 herein are the defendants 2 to 6 in the suit.

(3.) I have carefully considered the submissions made by the learned counsel fore the petitioner and the learned counsel for the respondents.