M.OCHA THEVAN Vs. VALLI

JUDGEMENT

(1.) The Civil Revision Petitions are directed against the fair and decreetal order passed by the Additional District Munsif Court, Thirumangalam, dtd. 30/11/2021 in I.A.Nos.141 and 142 of 2021 in O.S.No.224 of 2018.

(2.) By the said order, the trial Court had allowed the application for amendment filed by the plaintiff. By the said petition, the plaintiff had prayed for an amendment to amend the relief prayed for in the suit by including a prayer to declare that the order passed by the 9th defendant in its proceedings dtd. 18/1/2021, is null and void are not binding upon the plaintiffs and also had prayed to include paragraph in IX(aa) of the plaint averments as against the alteration of the patta.

(3.) Heard Mr.S.Sankar, learned counsel appearing on behalf of petitioners, Mr.J.Barathan, learned counsel appearing for R1 to R3, R5 to R10 and Mr.J.K.Jayaseelan, learned Government Advocate appearing on behalf of the respondent Nos.11 to 13.