PONNUSAMY (DIED) SETTU Vs. ARUMUGAM(DIED)

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned fair and decretal order dated 20.2.2015 passed by the District Munsif Court , Mettur in I.A.No. 1268 of 2014 in O.S.No.314 of 2007.

(2.) By the impugned order, the court has dismissed I.A.No.1268 of 2014 in O.S.No. 314 of 2007 filed by the petitioner to amend the plaint Under Order VI Rule 17 of the Civil Procedure Code.

(3.) The petitioner was impleaded as the legal representative of the deceased plaintiff in the above suit, pursuant to a "Will" dated 27.02.2014 that was purportedly executed by the deceased plaintiff bequeathing a smaller extent of the suit schedule property in favour of the petitioner. After executing the aforesaid will, the plaintiff viz.,Ponnusamy died on 9.6.2014.