B SASIKALA Vs. M VENUGOPAL CHETTIAR

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 8.3.2002 made in I.A.No.937/2001 in O.S.No.662/1995, on the file of the Addl.Sub Court, Salem.

(2.) THE defendant in O.S.No.662/1995 on the file of the Addl. Sub Court, Salem is the Revision Petitioner.

(3.) I am unable to accept the contentions of the learned counsel for the petitioner. I.A.No.937/2001 was not filed under Order 6 Rule 17 of C.P.C., but the same was filed under Sec.152 of C.P.C. to amend the preliminary decree as according to the plaintiffs the office committed an error while drafting the decree in not incorporating the interest portion of the judgment of the trial court.