JAMUNA DEVI Vs. SURESH KUMAR AGRAWAL

JUDGEMENT

(1.) WITH the consent of learned Counsel appearing for the parties, the matter is heard finally.

(2.) BY this petition, the petitioners/plaintiffs challenge the legality and validity of the order dated; 15-12-2005 (Annexure P-8) passed by the Civil Judge Class-I, Raigarh, in Civil Suit No. 88-A/2002 whereby the applications filed by ? the petitioners under Order VIII Rule 1 and Order VIII Rule 6-C of the Code of Civil Procedure, 1908 (for short "the CPC") have been rejected.

(3.) PER contra, learned Counsel appearing on behalf of the respondent supported the impugned order passed by the Court below. Learned Counsel for the respondent would submit that on 9-3-2005 the plaintiffs have not raised any objection with regard to delay in filing the written statement by the respondent/defendant and accordingly, the same has been accepted.