S CHAYA DEVI Vs. H MANJURAMASWAMY

JUDGEMENT

(1.) Defendants 3(a) and 3(b) before the Trial Court in O.S. No. 4825/1999 are questioning the order dated 12.11.2009 passed by the X Ith Additional City Civil Judge, Bangalore City, whereunder the interlocutory application filed under Order 8 Rule 1 of Code of Code of Civil Procedure by these Defendants seeking leave to file written statement came to be dismissed.

(2.) The facts in nutshell are as follows:

(3.) The Trial Court considering the delay aspect rejected the application and it is this order which is now impugned in the present writ petition.