SIVASAMY Vs. RAJU MUDALIAR

JUDGEMENT

(1.) THESE Civil Revision Petition Nos.2607 to 2609 of 1996 have been filed as against the fair and decretal orders dated 11.4.1996 in the applications in E.A.Nos.465 of 1995, 577 of 1991 and 578 of 1991 in E.P.No.724 of 1982 in O.S.No.735 of 1974 on the file of the Principal District Munsif, Karur. E.A.No.577 of 1991 is the application to amend the prayer in E.A.No.550 of 1990 filed by the first respondent/third party herein. E.A.No.465 of 1995 is the application filed by the first respondent herein/third party to amend the main claim petition in the said application in E.A.No.577 of 1991. E.A.No.578 o0f 1991 is the application filed by the claimant/third party to amend the application in E.A.No.551 of 1990 and E.A.No.465 of 1995.

(2.) THE revision petitioner in these revision petitions is the first respondent/first plaintiff in the impugned execution proceedings wherein the first respondent herein filed the execution applications underO.6, Rules 16 and 17 and Sec.151 of the Civil Procedure Code to amend the execution applications in E.A.Nos.465 of 1995, 577 of 1991 and 578 of 1991. THE revision petitioner resisted the said applications by filing counter statements and after hearing both sides on the basis of the respective pleadings, the learned District Munsif allowed the amendments as prayed for and passed the impugned orders. Hence, the revisions.

(3.) SEC.47(1) of the Civil Procedure Code reads as follows: