MARI REDDY Vs. R MOHAN

JUDGEMENT

(1.) THIS revision petition has been filed under Sec.115 of the Code of Civil Procedure against the order dated 1.8.2002 made in I.A.No.47/1999 in O.S.No.296/1995 on the file of the Sub Court, Thiruvallur.

(2.) THE plaintiff is the revision petitioner herein. THE suit has been filed by the petitioner/plaintiff against the respondent/defendant for specific performance of the agreement of sale dated 7.6.1993 and to execute the sale deed at the costs of the plaintiff, in favour of the plaintiff in respect of the suit property after receiving the balance of sale consideration of Rs.8,000/-.

(3.) ACCORDING to him, the trial court proceeded on a wrong premises. The amendment sought for would not certainly change the cause of action or bring in a new case.