SANTOSH SHARMA Vs. ANITA ARORA

JUDGEMENT

(1.) Petitioner is defendant before the learned Trial Court and is aggrieved by the fact that his opportunity to file written statement has been closed and his defence has been struck off.

(2.) Admittedly, when the matter was taken up by the learned Trial Court on 17/5/2019, learned counsel for the defendant did appear before the learned Trial Court. The learned Trial Court noticed that no written statement had been filed till that date and, therefore, it struck off her defence with limited right to cross-examine the witnesses of the plaintiff.

(3.) The written statement was eventually prepared and was submitted by moving an application under Order VIII Rule 1 CPC.