SHASHIKALA Vs. ROHINI

JUDGEMENT

(1.) Heard learned counsel for the Petitioner.

(2.) Respondents are served unrepresented.

(3.) The Petitioner being arrayed as Defendant No.13 before the Trial Court has filed the present Petition challenging the order dtd. 29/8/2022 passed on I.A.No.17 in O.S. No.15/2015. The said application is filed by Defendant No.13 under Order 9 Rule 17 r/w 151 of Code of Civil Procedure, 1908 to set aside the exparte order passed against Defendant No.13 and to permit her to contest the suit on its merits. The application of the said Defendant was opposed by the Plaintiffs by filing statement of objections. The Trial Court by its order dtd. 29/8/2022 dismissed I.A.17. Being aggrieved, the present Petition is filed.