K MANASWAMY Vs. P GANGA PAPAMMA

JUDGEMENT

(1.) The petitioner who is defendant in OS No. 133 of 1999 on the file of the Principal Junior Civil Judge, Triupati, filed this revision petition questioning the orders of the learned Judge in not giving permission to file additional written statement, filed this revision petition.

(2.) Heard both the learned Counsel.

(3.) The facts of the case are that one P. Gangamma claiming to be the wife of one P. Venkataramana filed OS No. 133 of 1999 for recovery of money basing on a pronote against the petitioner herein. In the written statement the petitioner has taken a plea that he does not know the plaintiff and he never borrowed any amount nor executed any suit pronote.