M NATESAN Vs. SELLAMMAL

JUDGEMENT

(1.) THIS civil revision petition is directed against the order dated 1.12.2008 in I.A.No,583 of 2008 in O.S.No.106 of 2008 on the file of the learned Additional District Judge, Fact Track Court No.II, Salem, whereby and whereunder the application preferred by the revision petitioner invoking Order 6 Rule 17 of the Code of Civil Procedure for the purpose of amendment of the plaint was dismissed. The Facts:-

(2.) THE suit in O.S.No.106 of 2008 was originally filed before the II Additional District Munsif, Salem and it was registered as O.S.No,671 of 1999. Subsequently it was transferred to the Court of Additional District Judge, Salem and renumbered as O.S.No.108 of 2008.

(3.) IN the plaint, the plaintiff inter alia contended thus:-