SARAVANAN Vs. THANGAVEL

JUDGEMENT

(1.) Heard Mr.D.Rameshkumar, learned counsel appearing for the petitioner and Mr..S.Muthal Raj, learned counsel appearing for the second respondent.

(2.) This petition has been filed to set aside the order dated 08.04.2015 passed in in I.A.No.1245 of 2014 in O.S.No.123 of 2013 on the file of the learned District Munsif, Pudukkottai.

(3.) The petitioner is the plaintiff in the suit and he filed the suit for a prayer of specific performance and for declaration that the sale deed dated 25.07.2012 is null and void. The petitioner filed a petition in I.A.No.1245 of 2014 for a prayer of amendment and the same was dismissed by the trial Court. Against the order of dismissal, the petitioner has filed the present petition.