THOMAI Vs. JESURAJ

JUDGEMENT

(1.) The Civil Revision Petition is directed against the order passed in I.A.No.95 of 2018 in O.S.No.57 of 2017, dated 13.02.2019 on the file of the learned Additional District and Sessions Judge, Paramakudi, allowing the amendment petition filed under Order 6 Rule 17 CPC.

(2.) The revision petitioner is the second defendant and the second respondent/plaintiff has filed the suit in O.S.No.57 of 2017 against the revision petitioner and the respondents 1 and 3 for partition and allotment of 2/3 shares in 'A' schedule properties and 1/4 share in 'B' schedule properties to the plaintiff.

(3.) It is evident from the records that all the three defendants have filed their written statement separately. Pending suit, the first defendant has filed the above application under Order 6 Rule 17 and 18 CPC., for amending the plaint. The learned trial Judge, after enquiry, has passed the impugned order on 13.02.2019 permitting the proposed amendments. Aggrieved by the said order, the 2nd defendant has come forward with the present revision.