KALPANA BALUPURI BUTTA Vs. PRITENDRA KUMAR BUTTA

JUDGEMENT

(1.) Cs(Os) 108/2016 AND CC No.69/2016

(2.) The suit was entertained and the defendant contested the same by filing a written statement and also made a Counter Claim inter alia pleading that:

(3.) Though the written statement is verbose and carries a number of other averments, but the same are not relevant for the purposes of this judgment. I may however record that the counsel for the defendant, on being asked as to on which paragraphs he relies upon, has referred to paras 11 to 13, 16, 18 to 20 and 23 to 4