S VIJAYALAKSHMI Vs. VIJAYARAJ H JAIN

JUDGEMENT

(1.) This civil suit has 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.) The Defendants 1 to 4 were served on 4.6.2016. The Defendants 2 to 8 and 13 to 16 were served on 11.2017 and the Defendants 9 to 12 were served on 11.2017. However, no written statement had been filed by the Defendants within time and hence, the matter was ordered to be listed under the caption of "Undefended Board". For non filing of the Written Statement, the said Defendants were set exparte and Exparte Evidence was ordered to be recorded by the order of this court, dated 05.01.2018.