K SAMPATH Vs. MANI

JUDGEMENT

(1.) THIS civil revision petition is filed by the revision petitioner/plaintiff as against the order passed in I.A.No.230 of 2008 in O.S.No.75 of 2004 dated 30.7.2008 by the District Munsif,Arni, Tiruvannamalai District in allowing the application filed under Order 6 Rue 17 CPC to amend the additional written statement of the second defendant filed by the respondents/defendants 2 and 10. The trial Court has passed orders in I.A.No.230 of 2008 in O.S.No.75 of 2004 as follows:"Heard .I.A.allowed ".

(2.) THE learned counsel appearing for the revision petitioner/plaintiff urges before this Court that the cryptic order of the trial Court as " Heard I.A.allowed" is not sustainable in the eye of law inasmuch as the trial Court has not applied its mind and has not passed a reason and conclusive order determining the rights of the parties.