NARAYANASAMY VELALAR Vs. PAZHANIYAPPA VELALAR (DIED)

JUDGEMENT

(1.) The Civil Revision Petition is filed to set aside the fair and decreetal order dated 18.02.2013 passed in I.A.No.624 of 2011 in O.S.No. 131 of 2010 on the file of the District Munsif, Pattukottai.

(2.) Heard the learned counsel for the petitioner and perused the materials on record carefully.

(3.) The plaintiff in O.S.No.131 of 2010 on the file of the District Munsif Court, Pattukkottai is the Civil Revision Petitioner. The Civil Revision Petition is filed by the plaintiff challenging the order of the trial court dismissing the petition filed by the revision petitioner to amend the plaint to introduce a new prayer seeking alternative relief of declaration of title and recovery of possession.