N KRISHNAMOORTHY Vs. S PAULRAJ

JUDGEMENT

(1.) Challenging the fair and final order passed in I.A.No.254 of 2012 in A.S.No.65 of 2011 on the file of the Subordinate Court, Poonamalee, the petitioner, who is the plaintiff in O.S.No.412 of 2003 on the file of the District Munsif cum Judicial Magistrate, Ambattur has filed the above Civil Revision Petition.

(2.) The plaintiff filed the suit in O.S.No.412 of 2003 for permanent injunction.

(3.) The defendant filed his counter and contested the suit. After contest, the trial Court found that the plaintiff has not described the schedule of property properly and he has not produced any acceptable evidence to establish his case. After the dismissal of the suit, the plaintiff filed an appeal in A.S.No.65 of 2011 on the file of the Subordinate Court, Poonamallee. In the First Appeal, the plaintiff took out an application in I.A.No.254 of 2012 under Order 6 rule 17 of the Civil Procedure Code to amend the schedule of property. The application filed by the plaintiff was contested by the defendant/respondent. The Lower Appellate Court, taking into consideration the case of both parties, dismissed the petition.