MANIMALAN Vs. K SUBRAYAN

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 21-10-2003, made in CMP No. 25 of 2003 in C.O.P. No. 31 of 2003, on the file of the District Consumer Disputes Redressal Forum, Namakkal.

(2.) The respondent herein preferred a complaint before the District Consumer Disputes Redressal Forum, Namakkal and during the pendency of the Complaint, the respondent filed an application to amend the name of the revision petitioner herein and the same was allowed. Aggrieved by the same, this revision has been filed,

(3.) Originally, the respondent herein filed the complaint against Manimalan in his individual capacity and thereafter he filed the application to change the petitioner as Managing Partner of the company and the said application was allowed and the same is challenged in this civil revision petition.