MUNIAMMAL(DECEASED) Vs. DURAI

JUDGEMENT

(1.) The plaintiff is the revision petitioner before this court. The revision petitioner is challenging the order dated 02.12.2003 of the District Munsif, Ranipet in I.A.No.253 of 2003 in O.S.No.749 of 1981 in and by which the learned District Munsif had dismissed the application filed by the revision petitioner to amend the plaint, preliminary decree and final decree in so far as it relates to the schedule of properties.

(2.) A resume of the facts are as follows:-

(3.) Heard Mr.A.Gowthaman, learned Counsel for the revision petitioner. Though the respondents 12 to 15 had entered appearance through the Counsel, the Counsel did not appear when the matter was posted on 22.06.2018, 28.06.2018, 05.07.2018, 13.07.2018, 24.07.2018. On 24.07.2018 the learned Counsel for the petitioner concluded his arguments and the matter was directed to be posted For Orders on 27.07.2018 as the respondents' Counsel did not appear. On 27.07.2018 the matter was listed under the caption For Orders . Once again there was no appearance by the respondents' Counsel and this Court adjourned the matter by a week under the same caption. On 07.08.2018 when the matter was listed, yet again there was no representation on behalf of the respondents hence this Court reserved for Orders.