PADMA VADIVEL MURUGAN Vs. GOMATHI KATHIRESAN

JUDGEMENT

(1.) THESE Civil Revision Petitions are filed against the order dated 23.7.2007 passed in IA.Nos.13 and 46/2007 in OS.No.3/2002 by the learned Additional District Court (FTC-I) Tuticorin.

(2.) THE brief facts, which are essential for the disposal of these Civil Revision Petitions, are as follows:-

(3.) ON the other hand, Mr.K.Govindarajan, the learned counsel for the 5th Respondent would submit that a party cannot seek to amend the pleadings of the opponent and in the instant case, the Plaintiff being the dominus litus, she cannot be compelled to include some more items of the property, against which she did not claim any share. The learned counsel relied on the decision of this court rendered in the case of Ramasamy and another Vs. P.Marappan and others [2005-3-MLJ-663-Mad].