SUBRAMANIAM Vs. A ARUMUGAM

JUDGEMENT

(1.) All the above three Civil Revision Petitions have been filed against a common order dated 25-7-2003 passed by the Court of Principal District Munsif, Salem in I.A.No. 358 of 1999 in I.A.No. 299 of 1998, I.A.No. 1159 of 2000 and I.A.No.1160 of 2000 in O.S.No. 263 of 1998.

(2.) The subject matter is that I.A.No. 229 of 1998 was filed by the respondents herein for final decree, and I.A.Nos. 358 of 1999 in I.A.No. 299 of 1998, 1159 of 2000 and 1160 of 2000 in O.S.No. 263 of 1998 have been filed by the respondents herein under Order 6 Rule 17 and Section 151 of C.P.C. respectively seeking to amend the schedule of property in the final decree application, to amend the schedule of property in the plaint and to amend the schedule of the property in the judgment and decree. But, the amendment that is sought to be introduced in all the above applications are respectively in the schedule of properties and one and the same, i.e., instead of the survey No. 169/6, it has to be amended as survey No. 169/5 in the schedule of properties therein.

(3.) The lower Court having gone into the facts and circumstances of the case and further having discussed the merit of the case, among other things, has ultimately arrived at the conclusion to hold, the amendment formal and not affecting the fortunes of the otherside and therefore, allowed all the three applications filed on the part of the respondents herein, testifying the validity of which, the petitioner has come forward to file the above three Civil Revision Petitions.