SRI. P. RAMPRASAD Vs. SMT. P. ANITHA

JUDGEMENT

(1.) Petitioner being the Defendant-2 in a Partition Suit in O.S.No.4287/2000 is knocking at the doors of writ Court for assailing the order dated 04.10.2017 at Annexure-M whereby the learned I Addl. City Civil Judge, Bengaluru having favoured 6th Respondent's applications inI.A.Nos.49 and 50 has permitted the filing of Written Statement on a cost of Rs. 10,000/- payable to Plaintiff No.3 8s Defendant Nos.1 and 2.

(2.) After service of notice, the contesting Respondent-6 having entered appearance through her counsel vehemently resists the writ petition making submission in justification of the impugned order and the reasons on which it has been grounded.

(3.) Having heard the matter at length and having perused the petition papers, this Court declines to grant indulgence for the following reasons: