S. DORAIRAJ Vs. A. MANOVA

JUDGEMENT

(1.) The above Civil Revision Petition is filed challenging the order passed by the learned II Additional District Judge, Poonamallee in I.A.No.420 of 2018 in O.S.No.2 of 2012 in and by which the learned Judge has allowed the petition filed by the respondent/plaintiff to amend the plaint. The facts in brief which is necessary for this Court to dispose of the Civil Revision Petition are as follows:

(2.) The suit O.S.No.2 of 2012 was filed by the respondent/plaintiff for various reliefs; primary one being a relief of specific performance against the defendant/revision petitioner herein, to declare sale deeds dated 25.04.2011, 11.05.2011, 17.05.2011 as null and void and for an injunction restraining the 4th defendant from alienating or encumbering the property by way of sale, mortgage or otherwise. When the matter was posted for trial the impugned petition came to be filed and three new reliefs were sought to be introduced which are as follows:

(3.) Despite the objections of the revision petitioner the learned Additional District Judge, Poonamallee proceeded to allow the amendment. Challenging the same the revision petitioner is before this Court.