KAILASH NATH & ASSOCIATES Vs. GIRDHAR GOPAL SUREKA

JUDGEMENT

(1.) THE Appellants challenge the order of the learned Single Judge dated 18 June 2010 passing a decree against the Appellants under Order 8 Rule 5(2) and Rule 10 of the Code of Civil Procedure, 1908. THE suit is decreed in terms of prayer clauses (a), (a)(i), (a)(ii), (b), (c) and (h) for want of written statement.

(2.) THE present Appellants are original defendants in the suit. THE respondent is the original plaintiff in the suit. THE parties are described in this judgment as described in the plaint.

(3.) THE learned counsel appearing for the Defendants submits as under: