KUMARESAN Vs. KAVITHA

JUDGEMENT

(1.) The Civil Revision Petition has been filed challenging the order of the learned Additional District Court, Attur, dtd. 17/11/2025, passed in I.A. No. 7 of 2025 in I.A. No. 6 of 2025 in O.S. No. 93 of 2015.

(2.) The applicant is the 2 defendant, who had filed an application to deposit back the costs received by him pursuant to the order passed in the application filed by him in I.A.No.7 of 2025.

(3.) The learned counsel for the applicant submitted that the plaintiffs had already filed an application in I.A.No.6 of 2025 to amend the plaint, to which the defendant had raised an objection on the ground that it was barred by limitation. After holding that the period of limitation is 12 years, the Court passed an order allowing the application on payment of costs of Rs.15,000.00.