THENNARASU Vs. JAIN PARSWANATHA NAINAR

JUDGEMENT

(1.) THE Revision Petitioner/Respondent/First Defendant has projected this Civil Revision Petition as against the order dated 01.07.2009 in I.A.No.709 of 2008 in O.S.No.109 of 2004 passed by the Learned Principal District Munsif, Gingee.

(2.) THE trial Court while passing the order in I.A.No.709 of 2008, in O.S.No.109 of 2004, has among other things observed that 'the amendment sought to be made by the First Respondent/Petitioner /Plaintiff is not introducing a new case and further by allowing the said amendment no prejudice will be caused to the other side.' Further, it has also opined that as regards the plea of limitation, the same can be determined finally and resultantly, allowed the application without costs.

(3.) THE Revision Petitioner/Respondent/First Defendant urges before this Court that the order passed by the trial Court, dated 01.07.09 in I.A.No.709 of 2008 is against law. Further, the trial Court has exercised its jurisdiction improperly and also not in accordance with law.