LAWS(MAD)-2018-10-87

M SHANMUGAMMAL Vs. MUTHIAH

Decided On October 04, 2018
M Shanmugammal Appellant
V/S
MUTHIAH Respondents

JUDGEMENT

(1.) Heard Mr.M.S.Balasubramania, learned counsel appearing for the petitioners and Mr.R.Subramanian, learned counsel appearing for the respondents.

(2.) This petition has been filed to modify the order dated 23.04.2015 made in I.A.No.112 of 2015 in O.S.No.62 of 2009 on the file of the District Munsif Cum Judicial Magistrate, Aundipatty.

(3.) The petitioners are the plaintiffs in O.S.No.62 of 2009 and they filed the case for permanent injunction against the respondents/defendants. As the respondents denied the redemption of mortage and the suit has to be amended with an alternative prayer entitling the petitioner to redeem the property. The petition was dismissed by the lower Court and against the order, the petitioner has filed this revision petition.