S MUTHURAMAN Vs. DHANARADJA

JUDGEMENT

(1.) HEARD .

(2.) THE above revision is preferred against the order dated 22.11.1993 in I.A. No. 3880 of 1993 in O.S. No. 706 of 1991, on the file of the II Additional District Munsif, Pondicherry, dismissing the application, seeking amendment in the plaint schedule property, of course, including certain additional items in the suit property in O.S. No. 706 of 1997, specifying more details as to the schedule, survey No. and extent. However, the same was rejected by the learned District Munsif on the ground that it creates a fresh cause of action.

(3.) I direct the learned II Additional District Munsif, Pondicherry, to conduct the trial and dispose of the suit in O.S. No. 706 of 1991 within six months from the date of receipt of this order, after giving sufficient time to the respondents to file additional written statement. In the result, the revision is allowed with the above direction. No costs.