NARAYANAN Vs. ALAGARSAMY AND ANOTHER

JUDGEMENT

(1.) These civil revision petitions have been filed as against the order, dismissing the Interlocutory Applications filed by the petitioner to amend the plaint in O.S.No.179 of 2007 on the file of the District Munsif Court, Nilakottai.

(2.) The brief facts that are necessary for the disposal of these civil revision petitions are as follows:

(3.) The suit properties have been described as Item Nos.1 and 2.