K. DURAISAMY Vs. I.C. SUBRAMANIAM

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the Petitioner as well as Respondent 1 to 3.

(2.) THE civil Revision Petition has been preferred under Article 227 of the Constitution of India challenging the Order dated 27.2.2013 made in I.A.No.49 of 2013 in O.S.No.18 of 2012 on the file or Principal District Judge, Erode.

(3.) AFTER framing of issues, the case was posted for trial, PW1 was examined and the Plaintiffs ' evidence was closed then the matter was posted for Defendants ' evidence. at that stage, Respondents 1 to 3/Plaintiffs filed an Interlocutory Application in I.A.No.49 of 2013 under Order 6, Rule 17 of C.P.C. to amend the Plaint in order to include certain properties.