SMT. GANDLA LAXMI Vs. SMT. G.ASHAVVA

JUDGEMENT

(1.) This revision petition is filed questioning the order, dated 25-07-2017, passed in I.A.No.312 of 2015 in O.S.No.5 of 2015 by the Principal Junior Civil Judge, Kamareddy, rejecting the application filed seeking permission to file a rejoinder to the written statements of the defendant Nos.1, 3 and 4.

(2.) The lower court, after hearing both the learned counsel, came to a conclusion that there is no specific averment in the petition as to why a rejoinder is required to be filed. The court also held that there are no new grounds taken in the written statements warranting the filing of a rejoinder. Therefore, the court negatived the request for filing rejoinder. Questioning the same, the present revision petition is filed.

(3.) This court ordered notice to the respondents. The learned counsel for the petitioners took out personal notice to the respondents and filed a memo with USR No.95191 of 2018, dated 15-11-2018. The learned counsel also filed a letters received by the petitioners from the Postal department, which shows that all the respondents were served. There is no appearance by any of the respondents. Hence, this matter is taken up for hearing.