SYNDICATE BANK Vs. K S RAJSHEKHER TRADING

JUDGEMENT

(1.) HEARD learned advocates for both the sides. Rule. Learned advocate for the respondent waives service of notice.

(2.) THE petitioner wanted to file the written statement. However the Civil Judge, Senior Division, Panaji , declined to permit this petitioner to file the written statement mainly on two grounds :

(3.) THE learned advocate for the petitioner fairly states that the issues which are framed may not be disturbed. They are correctly framed. However, the learned counsel for the respondent points out that the suit was filed by the respondent in 1987 and the written statement was not filed for nearly 12 years and it is sought to be filed at the stage when the respondent has completed his examination in chief. Therefore, he submits that this Court may not exercise the jurisdiction.