CHADURANGA KANTHRAJ Vs. PRAMODA DEVI WADIYAR

JUDGEMENT

(1.) The plaintiff is before this Court in this writ petition filed under Article 227 of the Constitution of India with a prayer to set aside the order dtd. 6/4/2024 passed on I.A.Nos.VIII and IX in O.S.No.25185 of 2015 pending before the Court of LXXIII Addl. City Civil & Sessions Judge, Mayo Hall Unit, Bengaluru.

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioner herein has filed O.S.No.25185 of 2015 before the jurisdictional Civil Court at Bengaluru seeking the relief of partition, declaration and consequential relief of permanent injunction in respect of the suit schedule properties. Defendant no.2 had filed I.A.Nos.VIII and IX in the said suit along with written statement with a prayer to reopen the stage of the case and to condone the delay caused in filing her written statement and permit to place her written statement on record. The said applications were opposed by the plaintiff by filing objections. The Trial Court vide the order impugned has allowed the said applications subject to payment of cost. Aggrieved by the said order the plaintiff is before this Court.