SARAMMAL Vs. S DILSHAD BEGUM

JUDGEMENT

(1.) The Revision petitioner is the first defendant in O.S.No.896 of 1984 on the file of the Additional Sub Court, Salem.

(2.) This Civil Revision Petition is filed against the order passed in I.A.516 of 2000, which was filed for seeking amendment to the prayer in the plaint i.e. to cancel the sale deed dated 2.3.1952 executed by the father of the plaintiffs 2 and 3; to delete the prayer with regard to declaration and also to strike out the inconsistent pleas.

(3.) The Trial Court allowed the said I.A. and passed a conditional order to deposit a sum of Rs.1,000/- on or before 5.2.2001. Aggrieved over the said order, the revision petitioner/first defendant has filed this revision petition.