KAMATCHI AMMAL Vs. LAKSHMANAN

JUDGEMENT

(1.) THE above civil revision under Article 227 of the constitution of India is directed against the order of the learned District munsif, Thuraiyur, dated 27. 1. 2005, made in I. A. No. 989 of 2004 in O. S. No. 117 of 2002, in and by which the learned District Munsif dismissed the said application filed for amendment in written statement and additional written state'ment.

(2.) HEARD the learned counsel for the peti'tioner as well as the respondent.

(3.) ON the other hand, learned counsel for the respondent contended that in the affidavit filed in support of the amendment application the only reason given by the peti'tioner-defendant is that due to typographical error the year of marriage and age of the defen'dant have been wrongly mentioned both in the written statement and additional written state'ment and there is no whisper about the sickness of the advocate who is said to have drafted the written statement and the additional written statement as argued before this Court.