SHERIF VINCENT Vs. M. S. JOHN

JUDGEMENT

(1.) Aggrieved by the order of the III Additional Munsiff Court, Ernakulam in I.A.No.4/2020 in O.S.No.1642/2014 dated 21.5.2020 the petitioners/defendants have filed this original petition.

(2.) The grievance projected by the petitioners who are the defendants in O.S.No.1642/2014 before the court below is that the petition filed as Ext.P4 to receive additional written statement pursuant to the amendment carried out by the respondents/plaintiffs in the plaint was rejected by the court for the failure to pay cost of Rs.1000/- imposed by the court for receiving the additional written statement. Hence, this Original Petition is filed seeking the following reliefs:

(3.) Heard Sri.M.P.Ramnath, the learned counsel for the petitioners as well Sri. P.S. Narayana Raja, the learned counsel for the respondents.