S.RATHINAM Vs. S.A.PALANISAMY

JUDGEMENT

(1.) THE present civil revision petition is filed against the order made in I.A.No.82 of 2012 in A.S.No.6 of 2008 on the file of the Sub Judge, Tiruchengode in allowing the amendment petition filed by the first respondent herein.

(2.) THE petitioners herein are the defendants in O.S.No.241 of 1990 on the file of the District Munsif Court, Tiruchendgode. The said suit was filed for partition and the same was dismissed by the trial court on 21.12.1999. Consequently, the first respondent herein being the plaintiff in the said suit, filed the appeal before the court below in A.S.No.6 of 2008. In the said appeal, the description of the suit property was shown as,

(3.) PER contra, Mr.P.Valliappan, learned counsel appearing for the first respondent submitted that the court below has taken note that the amendment sought for is only a formal amendment in view of the bifurcation of the villages done by the Revenue Department and hence the petitioners herein cannot have any objection. He further submitted that it is not the case of the petitioners that the description of the properties shown in the amendment petition is a new property.