VINCENT GEROLD Vs. JAGADEESAN

JUDGEMENT

(1.) ANIM-adverting upon the order 12.2.2008 passed in I.A.No,740 of 2007 in O.S.No,37 of 2005 by the Additional District Munsif, Villupuram. this civil revision petition is filed.

(2.) A summation and summarisation of the facts, which are absolutely necessary and germane for the disposal of the civil revision petition, would run thus: Tamil During the pendency of the suit the I.A.No,740 of 2007 was filed seeking amendment of the plaint as under: Tamil The trial Court allowed the said I.A. Being dissatisfied with and aggrieved by the order of the lower Court, the petitioner/first defendant filed this revision on various grounds.

(3.) THE learned counsel for the revision petitioner/first defendant would cite the decision of the Honourable Apex Court, reported in (2001) 6 SUPREME COURT CASES 163 - Vishwambhar And Others V. Laxminarayan (Dead) Through Lrs And Another, paragraph 9 of it reads thus: