S K MUDDIN Vs. S K NAFEES

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) THIS revision is directed against the order dated 4-2-2003, passed by IV Civil Judge, Class I, Jabalpur in C. S. No. 53- A/2002 declining to accept the written statement filed by the defendant/applicant.

(3.) AS" per impugned order, the defendant/applicant filed written statement after the period of 90 days prescribed under Order 8 Rule 1, CPC. Therefore, the Court below declined to accept it.