TIRATH SINGH Vs. SIMRANJOT SINGH

JUDGEMENT

(1.) NAWAB SINGH.J This revision has been field by Tirath Singh- defendant No.1 against the order dated December 19 , 2012 passed by Civil Judge (Junior Division), Nakodar whereby defence of the petitioner was struck off on account of non-filing of written- statement.

(2.) LEARNED Counsel for the petitioner has urged that he be accorded one opportunity to file written-statement and he shall file the same on the date fixed, that is, March 15 , 2013.

(3.) IN view of the aforesaid dictum of law, this revision petition is allowed and the order dated December 19 , 2012 is set-aside. Consequently, the petitioner is accorded one opportunity to file written statement on the date fixed subject to conditional costs of Rs.3000/-.