- (1.)The Plaintiff in O.S. No. 159 of 2002 on the file of the VIII Assistant City Civil Court is the revision petitioner before the Court.
(2.)He is aggrieved by the order of trial Court dated 11.01.2008 dismissing the application filed by him under Order 6 Rule 17 of C.P.C. In I.A. No. 18901 of 2007.
(3.)The brief facts are as follows:
The plaintiff filed O.S. No. 159 of 2002 for a judgment and decree against the defendant for a declaration that the plaintiff is entitled to run the business of casting works exclusively under the name and syle of "General Casting Works" at No. 69, Demellows Road, Chennai-600112 and for consequential injunction restraining the defendant from interfering with the bussiness of casting of works run by the plaintiff in the same name at the same place. Written statement was filed by the defendant and the trial has already commenced. At that time, the plaintiff filed I.A. No. 18901 of 2007 under Order 6 Rule 17 to amend the plaint.