RUBY ESTHER MARY Vs. DOMINIC XAVIER ALIAS THOMUNI

JUDGEMENT

(1.) REVISION Petition filed against the order dated 29.3.2005, passed in I.A.No.489/2004 in O.S.No.195/2004 on the file of the Principal District Munsif Court, Ariyalur.

(2.) THE plaintiff in O.S.No.195/2004 on the file of the Principal District Munsif, Ariyalur is the revision petitioner.

(3.) LEARNED counsel for the petitioner strenuously contended that after the C.P.C. amendment Act 2002, which came into effect from 1.7.2002, no amendment should be allowed after the commencement of trial and the amendment sought for by the respondent herein is to nullify the advantage accrued to the revision petitioner that too after the evidence on the side of the plaintiff was closed. He relied on the decision of this court reported in 2005 (3) CTC 412 (Kasiappa Gounder v. Karuppan), 2006(3) CTC 27 (Ramanujam, D. v. R.Panneerselvam) and 2006(1) CTC 55 (Ahamed Meeran, S. v. S.Kumaraswamy).