R.SHANKAR Vs. THE COMMISSIONER

JUDGEMENT

(1.) The petitioner/plaintiff-R.Shankar S/o late P. Ramappa has filed this writ petition under Article 227 of the Constitution of India aggrieved by the Trial Court whereby the learned Trial Court rejected the prayer of the plaintiff for filing of the rejoinder to the written statement filed by the Respondent/defendant-Municipal Corporation.

(2.) The reasons assigned by the learned Trial Court in the impugned order are quoted below for ready reference:

(3.) Having heard the learned counsels for the parties, this Court is satisfied that filing of a rejoinder to the written statement is not a matter of right and it is a discretionary power of the Trial Court to refuse or allow the rejoinder to be filed and therefore no valid exception can be taken. Therefore, the impugned order of the Trial Court does not call for any interference.