CHANDRASEKARAN Vs. DEVARAJ

JUDGEMENT

(1.) THE civil revision petitioner/defendant has projected the civil revision petition as against the order dated 10.8.2006 in I.A.No.340 of 2004 in O.S.No.289 of 2004 passed by the learned District Munsif, Villupuram in dismissing the application filed by the revision petitioner/defendant under Order VI Rule 17 praying for an amendment of written statement.

(2.) THE trial Court, while disposing of the I.A.No.340 of 2004, has inter alia opined that at the time of passing a decree the Court can mould the relief within its powers and further that A.S.No.219 of 2003 is pending before the District Court, Villupuram and resultantly, rejected the application.

(3.) IT is to be borne in mind that the power of the Court to mould the relief other than the one prayed for in the plaint is within the domain of a Court. The revision petitioner/plaintiff has given details of amendment in I.A.No.340 of 2004.