BHANUSING VISHNU PATIL Vs. VISHWAS ARJUN PATIL

JUDGEMENT

(1.) Rule. Rule is made returnable forth with and heard by consent.

(2.) In the present case, the defendant has assigned two reasons for the failure to file written statement in time permitted by law.

(3.) The first reason is that the petitioners had gone to Surat for earning their livelihood. There were un-precedental and heavy rains at Surat and that due to said reasons petitioners were held-up at Surat.