JEROME DAVID Vs. LETTISHIYA

JUDGEMENT

(1.) THIS revision petition is directed against the Order dated 28 July 2009 in I.A.No,703/2004 in O.P.No,44/2008 on the file of the learned Principal District Judge, Villupuram, whereby and where under the application filed by the revision petitioner for the purpose of amending the counter statement was dismissed.

(2.) THE proceedings in IDOP No,44/2008 was initiated by the respondent against the revision petitioner praying for a decree of divorce invoking Section 13 (1)(x) of the Christian Divorce Act.

(3.) WHILE the matters stood thus, the petitioner filed an application in I.A.No,703/2009 praying for an Order to amend the counter statement. The petition filed for amendment reads thus :- "... Court may be pleased to permit me to amend the 2nd para in page 5 of my counter as "to dismiss the petition with exemplary costs" instead of "to allow the petitioner for divorce dissolving the marriage that took place on 27.01.2005".