K.RAJENDRAN Vs. S.CHELLAMUTHU

JUDGEMENT

(1.) Heard Mr.S.Anand Chandrasekar, learned counsel appearing for the petitioner and Mr.K.Govindarajan, learned counsel appearing for the respondents.

(2.) This Civil Revision Petition has been filed against the order passed in I.A.No. 407 of 2015 in O.S.No.112 of 2011 dtd. 6/10/2015 on the file of the learned Additional Sub Judge, Karur.

(3.) The petitioner herein is the plaintiff and the respondents herein are the defendants in the suit. The petitioner herein has filed a suit in O.S.No.112 of 2011 for a prayer of partition and for allotment of 1/2th share in the property. In the suit, the petitioner filed a petition in I.A.No.407 of 2015 under Order 6 Rule 17 of C.P.C., seeking permission to amend the plaint. That petition was dismissed by the trial Court. Against the dismissal order, the petitioner has come forward with the present revision petition.