N. MUTHUVELU Vs. UNION OF INDIA

JUDGEMENT

(1.) The Plaintiff in O.S. No. 2622/of 1991 has preferred these two civil revision petitions.C.R.P. No. 2649 of 1995 is against the order dated 19-7-1995 allowing I.A. 1186 of 1995 in the said suit, filed by third defendant, for setting aside the ex parte order dated 30-6-1994 passed in I.A. 16239 of 1994, in the said suit. I.A. No. 16239 of 1994 was filed by the Plaintiff for amendment of the plaint. The decree in the above said suit was passed as early as 29-11-1991. But the said I.A. for amendment of plaint is only in the year 1994. The decree dated 29-11 -1991 was only against 1st defendant and the 2nd defendant, who are the educational authorities of the State and the decree declared that the date of birth of the plaintiff, who is the employee in the above said railway, is 15-5-1993.

(2.) I .A. 12242 of 1994 sought to amend the decree so as to incorporate the relief for directing the third defendant to correct the said date of birth as 15-5-1938, in its Service Register of the plaintiff.

(3.) C.R.P. No. 2650 of 1995 is against the order dated 19-7-1995 allowing I.A. No. 1187 of 1995 filed by the third defendant to set aside the ex parte order dated 22-7-1994 in I.A. 12242 of 1994 filed by the Plaintiff for amending the above said decree dated 29-11-1991, so that the decree is granted against the third defendant also as stated above.