M.D.PASUPATHY LAKSHMANAN Vs. PADMAVATHY

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dtd. 14/12/2017 passed in I.A.No.238 of 2017 in O.S.No.156 of 2012 on the file of the II Additional District Munsif Court, Tirunelveli.

(2.) The first revision petitioner is the plaintiff in the original suit and the petitioner in the I.A Petition. The respondents herein are the defendants in the original suit and the respondents in the I.A. Petition.

(3.) The petitioner filed a suit in O.S.No.156 of 2012 for mandatory injunction and for permanent injunction. In the suit, the petitioner filed a petition in I.A.No.238 of 2017, under Order 6 Rule 17 and 151 C.P.C., for permission to carry out amendments in the plaint. That petition was dismissed by the trial Court. Against which, the petitioner has approached this Court by way of this Civil Revision Petition.