A R SAFIULLAH Vs. A SOWKATH ALI

JUDGEMENT

(1.) This civil suit had been filed to pass a judgement and decree, against the Defendants:-

(2.) The case of the Plaintiff as set out in the plaint, is as follows:-

(3.) Though the service had been completed on the Defendants on 19.5.2009 and 2.9.2014, no written statement had been filed by the Defendants, in spite of sufficient opportunity given to them on the several representations of the learned counsel for the Defendants and hence, the matter was ordered to be listed under the caption of "Undefended Board". For non filing of the Written Statement, the 1st Defendant was set exparte on 21.11.2014 and the 2nd Defendant on 13.9.2015 and Exparte Evidence was ordered to be completed as per the order of this court dated 29.07.2016.