VENKATESAN Vs. INDIRANI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 20.08.2008 passed by the learned Subordinate Judge, Sankari in I.A.No,353 of 2008 in O.S.No,74 of 2007, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner as well as the learned counsel appearing for the respondent.

(3.) WHEREAS the learned counsel for the respondent/plaintiff would highlight that there are laches on the part of the revision petitioners in filing the additional written statement and after the commencement of the trial, they are having no right to to seek the permission of the Court to file additional written statement.