SURENDER SINGH PAUL Vs. SAVITA PAUL

JUDGEMENT

(1.) Petitioner is plaintiff before the learned Trial Court and has filed a suit against his estranged wife seeking declaration and possession.

(2.) The suit was registered on 26/7/2023 and the respondent accepted the notice. However, the written statement was filed by her as late as on 19/2/2024.

(3.) Such belated filing of written statement compelled the petitioner to file an application before the learned Trial Court under Order VIII Rule 1 CPC praying therein that such written statement may be taken off the record as she has not disclosed any reason as to why written statement was not filed within the stipulated period.