E SAROJINI Vs. MAHENDRAN

JUDGEMENT

(1.) (PRAYER: Revision filed against the Order made in I.A.No.50/2000 in A.S.No.212/1999 on the file of the III Additional District Judge, Salem.) This revision is directed against the Order of dismissal of the amendment application filed in I.A.No.50/2000 in A.S.No.212/1999, on the file of the Additional District Court, Salem.

(2.) RELEVANT facts are as follows:-

(3.) ASSAILING the impugned Order, the learned Counsel for the Petitioners submitted that instead of considering the amendment application, the Appellate Court has erroneously gone into the merits of the proposed amendment. Contending that amending application could be filed at any stage of the proceedings, the learned Counsel submitted that delay cannot be the reason for declining the amendment. Reliance was placed upon 2003 (10) SCC 242 and 2000 (1) SCC 712.