LINGAMMAL Vs. PERIAPPAPPA ALIAS LINGAMMAL

JUDGEMENT

(1.) THIS revision is directed against the order passed by the District Munsif, Krishnagiri in I.A.No.628 of 1994 in I.A.No.524 of 1992 in O.S.No. 190 of 1981 on 10.11.1994. The respondents herein filed an application before the lower court praying for amendment of the plaint, final decree application and preliminary decree. The petitioners case is that there is some clerical error in the description of property. Therefore, it has to be suitably amended. THIS application was opposed by the petitioners herein and overruling the objections, the petition was ordered as prayed for.

(2.) THE point for determination is: whether the order passed by the lower court is liable to be set aside"

(3.) IN the result, this revision is allowed. The order passed by the District Munsif, Krishnagiri on 10.11.1994 in I. A.No.628 of 1994 is hereby set aside. There is no order as costs.