MUNIYAMMA W/O. LATE SUNDER AND OTHERS Vs. SMT RAMANI BAI W/O. LATE RAMA AND SMT VARALASKHMI D/OK. MUTHU KRISHNA

JUDGEMENT

(1.) THOUGH this writ petition is posted for orders, with the consent of counsel on both sides, it is taken up for final hearing.

(2.) THIS writ petition is filed by the plaintiffs in O.S.No.562/2004, being aggrieved by the order dated 16.7.2011, passed on I.A.No.6 which is an application filed under Order 32 Rule 3 read with Section 151 of CPC.

(3.) I have heard the learned counsel for the petitioners and learned counsel for respondent No.2. Respondent No.1 though served before the trial court, has not appeared and has been placed exparte. Perused the material on record.