PACHAMMAL Vs. RATHINASAMY

JUDGEMENT

(1.) THIS Revision is directed against the order of District Munsif Court, Dharmapuri in I.A. 595/97 in O.S. 274/91 dated 15.12.1998 dismissing the Application filed by the Revision Petitioner/Plaintiff under Order VI, Rule 17 C.P.C.

(2.) PARTIES are related. Plaintiff and Defendants 4 to 8 are related as under:

(3.) UPON consideration of submissions by both sides, learned District Munsif has dismissed the application finding that the year of death of Koolan alias Kandha Gounder is unsupported by any materials. Finding that the Amendment on the basis of oral evidence of P.W.1, cannot be allowed, the Amendment Application was dismissed. Learned District Munsif was also of the view that the Application was filed belatedly.