JAGSIR SINGH Vs. ASHWANI KUMAR

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution of India for setting aside/quashing the impugned order dtd. 17/3/2021 (Annexure P-12), passed by the Civil Judge (Senior Division), Bathinda, in Civil Suit No. 677 of 2019, titled as 'Ashwani Kumar v. Jagsir Singh', whereby the defence of the petitioner/defendant has been struck of on account of failure to file written statement within 90 days.

(2.) It is submitted by counsel for the petitioner that the petitioner had not deliberately avoided the filing of written statement within time. It was only under a bona-fide impression that since the application under Order 7 Rule 11 CPC had been filed and the same was pending, that the written statement could not be filed. However, on the date when the order was passed by the Court, striking of the defence of the petitioner, the petitioner had filed application for placing on record the written statement. That application is already on record of the trial Court, however, the same has not been made part of the case record as such. The counsel has further submitted that the limitation of 90 days is not mandatory. The case has not proceeded from the stage of service of process upon the parties. Hence, the matter is at initial stage only. Therefore, no prejudice would be caused to the plaintiff if the petitioner is permitted to file the written statement and to contest the suit.

(3.) On the other hand, the counsel for the respondent submits that the petitioner had been delaying the proceedings of the suit. In his earlier blatant effort, the petitioner filed application under Order 7 Rule 11 CPC. Although the said application was dismissed by the Court, however, even after decision of the said application, the petitioner did not file the written statement despite availing opportunities. Moreover, the pendency of an application under Order 7 Rule 11 CPC is not a ground not to file the written statement. Therefore, the petitioner should have filed the written statement in time. The trial Court has rightly struck of the defence of the petitioner.