VENKITASAMY Vs. SUBBATHAL

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 2. 1. 2004, passed in I. A. No. 754/2003 in O. S. No. 996/1996, on the file of the III Addl. District Munsif Court, Coimbatore.

(2.) THE plaintiffs 2 to 4 in in O. S. No. 996/1996 on the file of the 3rd Addl. District Munsif, Coimbatore are the revision petitioners. They are aggrieved by the order of the trial court dated 2. 1. 2004 made in I. A. No. 754/2003 filed by them under Order 6 Rule 17 to permit them to amend the plaint as stated in the petition. The trial court by its order dated 2. 1. 2004 dismissed the amendment petition on the ground that P. Ws. 1 and 2 were already examined and Exs. A1 to A7 were also marked and therefore the amendment petition was a belated one. The correctness of the said order is agitated before me under Article 227 of the Constitution of India.

(3.) HEARD the learned counsel for the petitioners and the learned counsel for the respondents. I have also perused the documents filed and the judgments referred to by them in support of their submissions.