SUSHMA ANAND Vs. HEMANT ANAND

JUDGEMENT

(1.) The amended memo of parties dtd. 12/10/2022 is taken on record. Accordingly, this petition shall be reflected as "Shanti Anand v. Hemant Anand" instead of "Sushma Anand v. Hemant Anand".

(2.) CS DJ 586/19 (Hemant Anand v. Shanti Anand) was instituted by the Respondent against the petitioner. During the course of the proceedings, the suit was amended. Written statement was filed by the petitioner, as the defendant in the suit prior to amendment. The petitioner's application for permission to adopt the said written statement as his written statement to the amended plaint stands dismissed by the learned Additional District Judge vide the impugned order dtd. 28/9/2022.

(3.) CS DJ 586/19 was instituted by the Respondent against the petitioner Shanti Anand. Summons were served in the said suit on 12/11/2016, consequent to which the petitioner, as the defendant in the suit, filed a written statement in response to the suit on 6/3/2017.