N VIJAYADOSS Vs. P SENTHURAPANDIYAN

JUDGEMENT

(1.) The Civil Revision Petitions have been preferred against the order dated 02.12.2010 passed in I.A.No.375 of 2010 in O.S.No.96 of 2006 and the order dated 15.10.2009 passed in I.A.No.223 of 2008 in O.S. 96 of 2006.

(2.) The brief facts of the case are as follows:

(3.) The learned counsel for the petitioners/defendants submitted that the defendants had deposited a sum of Rs.10 lakhs pursuant to the direction of the trial court and the said fact has been ignored in the operative portion of the judgment by mistake and therefore, the defendants have filed amendment application and the trial court ought to have allowed the amendment application as the facts are not in dispute and the mistake can be rectified by invoking the power under Section 152 C.P.C.