O M SUBRAMANIAN Vs. N PALANI

JUDGEMENT

(1.) This is an appeal preferred against the judgment and order passed by the learned Single Judge dated 23.08.2016, passed in applications bearing No.7603 to 7605 of 2014 preferred in Tr.C.S.No.597 of 2010 and TOS No.51 of 2001.

(2.) In so far as Application No.7603 of 2014 is concerned, the said application was moved by the respondent herein, i.e., original defendant, to seek amendment of the plaint by including therein two (2) items of properties, which are detailed out in the schedule appended to the judges summons in Tr.C.S.No.597 of 2010.

(3.) Mr.V.Raghavacharai, who appears on behalf of the appellants/ plaintiffs, says that the appellants/plaintiffs are not aggrieved by the direction issued vide the impugned judgement and order vis-a-vis the third application, i.e., A.No.7605 of 2014.