PRABHAMANI Vs. KAMALA J.S.

JUDGEMENT

(1.) PETITIONER is before this court assailing the order dated 10.9.2014 passed on I.As. 12 and 13 impugned at Annexure -G to the petition.

(2.) PETITIONER herein is the 2nd defendant in O.S. 6747/05. The suit has been filed seeking for a judgment and decree of specific performance. Parties have put forth their pleading, tendered evidence and the case is at the stage of arguments. At this stage, defendant No. 2 has filed the application in I.A. 12 under Section 151, C.P.C. seeking leave to file written statement and I.A. 13 under Order IX Rule 7, C.P.C. seeking that the order dated 4.1.2006 placing defendants 2 and 4, namely petitioner and her sister ex parte, be recalled.

(3.) THE court below, by the impugned order, has rejected the applications.