S VENKATASUBRAMANIAN Vs. S KANNAMMAL

JUDGEMENT

(1.) THE Revision Petitioner/Plaintiff has focussed the present Civil Revision Petition as against the order dated 21.11.2009 made in I.A.No.1160 of 2009 in O.S.No.386 of 2005 on the file of the Principal District Munsif, Kallakurichi, in dismissing the Application praying for amendment of short and long cause title in the Plaint (as stated therein).

(2.) THE trial Court, while passing order in I.A.No.1160 of 2009 in O.S.No.386 of 2005 on 21.11.2009, has, inter alia, observed that 'the Revision Petitioner/Plaintiff has not proved that he has been taken in adoption by one Kuppusamy Iyer on 07.08.1959' and resultantly, dismissed the Application praying for amendment of short and long cause title in the Plaint.

(3.) FINALLY, it is the contention of the Learned Counsel for the Revision Petitioner/Plaintiff is that the trial Court has not considered the submission of the Revision Petitioner that as per Section 12 of the Hindu Adoptions and Maintenance Act, 1956, after adoption by Petitioner/Plaintiff's grandfather, the late Kuppusamy Iyer, the Petitioner/Plaintiff ceases to be the son of his biological father late T.V.Subramania Iyer.