DAMAYANTI GOSWAMI Vs. KARUNA DAS

JUDGEMENT

(1.) HEARD Mr. Rajeswar Sarma, learned counsel appearing for the petitioners. None appears for the respondents without any steps in spite of notice being served on them.

(2.) THIS revision petition is directed against the order dated 5-6-2008 passed by the learned Munsiff No. 3, Kamrup, guwahati in Title Suit No. 427/2007. The petitioners have been impleaded as defendants in the aforesaid Title Suit. Summons were issued on them from the Court on 6-8-2007, which were received for them by the wife of defendant No. 2. As the petitioners are businessmen, they have to move out side guwahati frequently and on having come to know about the summons, they appeared in the Court on 24-8-2007 and filed an application praying for extension of time for filing of the written statement and the Court granted the time till 12-9-2007. The petitioners made another application on 12-9-2007 praying for extension of time for filing of the written statement and the same was allowed till 11-10-2007. Again the petitioners as defendants had to file an application on 11-10-2007 for the same purpose. The learned Munsiff allowed the application and fixed 20-11 -2007 for filing the written statement. The petitioners accordingly filed the written statement oh 20-11-2007 but on the same date the respondents/plaintiffs filed an objection petition. On receipt of the said objection petition, the petitioners/defendants filed a written reply to objection petition on 7-5-2008. Both these objection petition and the reply to the objection petition were taken up for hearing on 5-6-2008 and the learned Munsiff passed the impugned order rejecting the written statement.

(3.) THE learned Munsiff recorded the reasons in the impugned order dated 5-6-2008 as quoted below :