SATYAPAL SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Shri C.B. Gupta, learned counsel for the petitioner and Shri Pramod Kumar Srivastava for the respondent no.4.

(2.) The instant writ petition arises out of a suit for partition filed by respondent no.4.

(3.) It appears that on the suit being filed, the petitioner, who was the defendant appeared in the suit. Despite last opportunity having been granted to file written statement, he failed to-do-so. Consequently, the trial Court passed an order directing that the suit proceed exparte against him.