MARI Vs. K. SUBRAMANI

JUDGEMENT

(1.) This Civil Revision Petition has been filed as against the order dated 27.07.2009 passed in I.A.No.227 of 2009 in O.S.No.26 of 2006 on the file of the Principal Sub-Court, Gobichettipalayam, Erode District, allowing the application filed by the respondent herein to amend the plaint.

(2.) The petitioners herein are the defendants and the respondent herein is the plaintiff before the trial Court.

(3.) The respondent herein/plaintiff filed the suit in O.S.No.26 of 2006 on the file of the Principal Sub-Court, Gobichettipalayam, Erode District as against the petitioners herein/defendants for recovery of money.