V. YESUDHAS Vs. THANKAIYAN

JUDGEMENT

(1.) AGGRIEVED over the fair and final order passed in I.A. No. 515 of 2013 in O.S. No. 218 of 2008 on the file of the I Additional District Munsif Court, Kuzhithurai, the plaintiff has filed the above Civil Revision Petition.

(2.) HEARD the learned Counsel for the petitioner and the learned Counsel for the respondents.

(3.) ON a perusal of the averments stated in the plaint and the averments stated in the replication sought to be filed by the plaintiff, it is clear that the plaintiff has included so many details in the replication. The replication runs to more pages than the original plaint. The averments stated in the replication are different from the averments stated in the original plaint.