SENTHIL KUMAR.K Vs. SUNDARALINGAM ARUMUGAM

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the docket order dtd. 12/11/2025 made in I.A.S.F.R.No.4961 of 2025 in O.S.No.67 of 2024 on the file of the learned District Judge, Nilgiris District, Udhagamandalam.

(2.) I have heard Mr.M.Rajasekar, learned counsel for the petitioner.

(3.) The revision petitioner is the plaintiff, who filed an application for review under Sec. 114 of CPC r/w Order 47 Rule 1 of CPC to review the judgment and decree dtd. 17/7/2025, by amending the alternate relief granted in the suit, by creating a charge on the suit property as contemplated under Sec. 55(6)(b) of the Transfer of Property Act.