M JAGANNATHAN Vs. MANOHARAN

JUDGEMENT

(1.) THE Civil Revision Petition has been filed under Article 227 of Constitution of India against the order dated 09.04.2008 passed in I.A.No.1524 of 2007 in O.S.No.71 of 2000 on the file of the District Munsif Court, Tiruchengodu. THE Civil Revision Petitioner/plaintiff has preferred this Civil Revision Petition as against the order dated 09.04.2008 in I.A.No.1524 of 2007 in O.S.No.71 of 2000 passed by the District Munsif, Tiruchengodu in dismissing the amendment application filed by the revision petitioner/plaintiff under Order 6 Rule 17 of Civil Procedure Code in respect of the proposed amendment Nos. 2 and 3.

(2.) THE trial Court while passing orders in I.A.No.1524 of 2007, out of the three amendments sought for by the revision petitioner/plaintiff has allowed the first prayer of the amendment sought for in the petition in regard to the amendment of the name of the plaintiff, but has dismissed the prayer in respect of amendment Nos. 2 and 3 on the ground that the said amendments will change the nature of the suit and create a new cause of action and therefore the same are inadmissible in law and has resultantly dismissed the application in that regard.