S KRISHNAMOHAN Vs. P K MUTHUSAMY

JUDGEMENT

(1.) CIVIL revision petition filed under Article 227 of the Constitution of India against the order dated 25.04.2007 in I.A.No,328 of 2005 in O.S.No,588 of 2004 passed by District Munsif Court, Tirupur. Inveighing the order dated 25.04.2007, passed by the learned District Munsif Court, Tirupur in I.A.No,328 of 2005 in O.S.No,588 of 2004, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner. Despite printing the name of the respondent, no one appeared and there is no representation on his behalf.

(3.) PERUSED the records. To say the least, the plaintiff while filing affidavit accompanying I.A.No,328 of 2005 carelessly and recklessly got it typed as though the amendment was sought in respect of the date 11.03.2000 to be corrected as 10.03.2002, when in fact his real intention is to get corrected 11.03.2000 as 10.03.2000. As such, not only a typographical error crept in the plaint, but even in the affidavit which had been filed to get the typographical error corrected in the plaint, there crept in another typographical error as set out supra by me. The suit pronote is bearing the date only as 10.03.2000 . No doubt, in the pre suit notice as well as in the plaint, erroneously according to the plaintiff the date of pronote is mentioned as 11.03.2000.