C S ANANTHAKUMAR Vs. K BALASUBRAMANIAN

JUDGEMENT

(1.) The revision petitioner is the plaintiff in O.S.No.105 of 1998 on the file of Sub Court, Virudhunagar.

(2.) The revision petitioner has filed an application to amend the plaint and the same was not entertained by the trial court by order dated 15.4.2002 and the same is under challenge.

(3.) In the affidavit filed in support of the petition praying the court permission to amend the plaint, it is stated that subsequent to the filing of the suit, the plaintiff has sold the item 3 in the suit property to one Kavitha and she has filed petition under Order 1 Rule 10(2) and Section 151 CPC in I.A.No.338 of 2001 to implead her as 6th defendant and the said petition was dismissed. Item 6 of the suit property was also sold subsequently. Hence, the plaintiff has no interest in items 3 and 6 of the suit property and prayed the same got to be deleted.