(1.) THIS Civil Revision Petition has been directed against the fair and decretal order passed in I.A.No.349 of 2006 in O.S.No.231 of 2005, dated 19.07.2006 on the file of the District Munsif Court, Dharapuram, Erode District.
(2.) THOUGH notice was served on the respondent, there is no representation.
(3.) THE Court below, on appreciation of THE evidence/pleadings, dismissed THE said I.A. accepting THE case of THE respondent/defendant and held that THE nature of THE suit and THE property described THErein, would get changed, if THE amendment sought for by THE plaintiffs is granted.