LAWS(MAD)-2022-12-119

S. P. SUBRAMANIAN Vs. T. P. GAJENDRAN

Decided On December 20, 2022
S. P. Subramanian Appellant
V/S
T. P. Gajendran Respondents

JUDGEMENT

(1.) The present Civil Revision Petition has been filed challenging the fair and decretal order dtd. 24/8/2022 passed in IA No.2 of 2022 in OS No.2352 of 2017.

(2.) The revision petitioner is the plaintiff, who instituted a suit for declaration and permanent injunction. The suit relief sought for reads as under:-

(3.) It is not in dispute that the suit now posted for judgment. The trial was concluded and at that stage, the revision petitioner filed an Interlocutory Application to amend the prayer in the suit.