S.JAYENDRAN Vs. M.GAJANANDAM

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order dtd. 7/4/2018 in I.A.No.773 of 2017 in O.S.No.18 of 2007 on the file of the Sub-Court, Ponneri.

(2.) The gist of the case is that, the respondent herein filed an application in I.A.No.616 of 2017 for amending the plaint. The said application for amendment was allowed to incorporate the following prayer.

(3.) According to the Revision Petitioner, the plaint was not valued properly. Therefore, he filed an application in I.A.No.773 of 2017 to reject the plaint. The Court below after hearing both the parties, dismissed the said I.A., against which the present Civil Revision Petition has been filed.