VIJAYA @ VIJAYALAKSHMI Vs. POOSARI

JUDGEMENT

(1.) Heard Mr.P.Sesubalan Raja, learned counsel appearing for the petitioners and Mrs.Parameshwari, learned counsel appearing for the respondents.

(2.) This petition has been filed against the order passed in I.A.No.742 of 2014 in O.S.No.152 of 2011 dated 15.06.2015 by the learned District Munsif, Lalgudi.

(3.) The petitioners are the defendants and the respondents are the plaintiffs in the suit. The respondents filed a suit in O.S.No.152 of 2011 before the learned District Munsif, Lalgudi to declare the general power of attorney as null and void. The respondents herein filed a petition in I.A.No.742 of 2014 for a prayer of amendment in the plaint. The said petition was allowed by the trial Court. Against that order, the revision petitioner has filed this revision petition.