MANJUNATH Vs. S.SHIVAPRAKASH

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the rejection of their application for condonation of delay, consequently their petition under Order IX Rule 13 of CPC for setting aside the exparte decree, the defendants in O.S.No.1609/2016 on the file of XII Additional City Civil and Sessions Judge, Bengalure (CCH.No.27) have preferred the above appeal.

(3.) The respondent filed O.S.No.1609/2016 against the appellants for recovery of Rs.19,40,000.00 with interest. The appellants appeared in the said suit and filed their written statement. However, thereafter they did not participate in the proceedings.