M. .S BHAGYALAKHSMI Vs. C. PREMALEELA

JUDGEMENT

(1.) This petition by defendant No.8 in O.S.No.320/2020 on file of the I Addl. Senior Civil Judge, Bengaluru Rural District, Bengaluru, is directed against the impugned order dtd. 19/4/2023 whereby the application - I.A.No.5 filed by the petitioner - defendant No.8 for permission to file the written statement was rejected by the Trial Court.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.

(3.) The material on record discloses that in the aforesaid suit filed by respondent Nos.1 to 10 - plaintiffs for partition and separate possession of their alleged share in the suit schedule property, the petitioner, who is arrayed as defendant No.8 has filed the instant application seeking permission to file written statement along with requisite Court fee.