ARULMIGHU AATHIMOOLESWARAR THIRUKOIL Vs. GURUMOORTHY

JUDGEMENT

(1.) The civil revision petition has been filed against the fair order and decretal order dated 20.12.2006 passed in I.A.No.391 of 2006 in O.S.No.11 of 2006 on the file of the District Munsif-cum-Judicial Magistrate Court, Portonovo.

(2.) The revision petitioner herein is the plaintiff and the respondent herein is the defendant in O.S.No.11 of 2006.

(3.) The revision petitioner/plaintiff filed a suit in O.S.No.11 of 2006 on 28.3.20006 seeking a relief of permanent injunction against the respondent herein. The respondent/defendant filed a written statement. The trial Court after framing the issues posted the matter for trial. After the commencement of the trial and after chief examination of P.W.1, the revision petitioner has filed an application in I.A.No.391 of 2006 seeking the relief to amend the plaint on 4.12.2006.