K. VISHNU Vs. K. JANARDHAN

JUDGEMENT

(1.) The petitioner filed O.S No.63 of 2008 in the Court of the Senior Civil Judge, Srikalahasthi, against the residents for the relief of partition and separate possession of suit schedule properties. It appears that written statement was filed by some of the defendants and the others have adopted the same. The respondents 1 and 2 i.e. the defendants 1 and 2 filed an application under Order - VI Rule - 17 CPC with a prayer to permit them to amend the written statement. The application was ordered. Though time was granted to the petitioner to file rejoinder, he did not avail that opportunity. Thereafter, issues were framed and the evidence on behalf of the petitioners was closed. When the evidence of D.W-1 was in progress, the petitioner filed I.A No.463 of 2012 with a prayer to permit him to file rejoinder. The application was opposed by the respondents 1 and 2. The trial Court dismissed the same through order, dated 10-04-2012. It was observed that the petitioner did not avail the opportunity and it is not open for him to file rejoinder at this stage.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the contesting respondent.

(3.) The trial Court did give an opportunity to the petitioner, after the written statement, filed by the respondents, was amended. For one reason or the other, that was not availed. The application seeking permission to file rejoinder was filed only after the evidence of the petitioner was closed. Across the Bar, it is stated that not being aware of the consequences thereof, the Junior to the counsel for the petitioner in the trial Court, reported that they did not intend to file any rejoinder. By the time the application was taken up, evidence on behalf of both the parties was closed, arguments were advanced and the matter was reserved for judgment.