CARTLON LEWLOCK Vs. ROWENA CHAPMAN

JUDGEMENT

(1.) THE Civil Revision petition is filed against the order dated 15.2.2007 made in I.A. No. 214 of 2006 in O.S. No. 118 of 1992 allowing the application to amend the plaint schedule.

(2.) THE first defendant in O.S. No. 118 of 1992 is the revision petitioner. He is aggrieved by the order of the trial court dt.18.02.2007 allowing I.A. No. 214 of 2006 filed by the plaintiff in the suit who is the first respondent herein. I.A. No. 214 of 2006 has been filed by the first respondent herein under Order VI Rule 17 of C.P.C. to amend the plaint schedule.

(3.) HEARD the learned counsel for the petitioner/first defendant and the learned counsel for the first respondent/plaintiff. I have also gone through the documents and records submitted by them in support of their submissions.