KIRAN CHAUDHARY Vs. JAY PRAKASH CHAUDHARY

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) Pleadings generally refer to a statement of the case/claim which is a plaint and the statement of defence of the other side which is called written statement. However, the Court at times may require the parties to file further statements to supplement their plaint case or written statement. Such subsequent statements are normally referable to replication/rejoinder, in case of the plaintiff and additional written statement in case of the defendant.