RAJ KUMAR Vs. PARAMJIT KAUR AND ANOTHER

JUDGEMENT

(1.) AGGRIEVED by orders dated 19.7.2008 Annexure P/1 and 10.1.2013 Annexure P/2 passed by the trial court, defendant No. 1 has filed this revision petition under Article 227 of the Constitution of India to challenge the said orders. Vide order Annexure P/1, defence of defendants (petitioner and respondent No. 2) was struck off due to non -filing of written statement within stipulated period of 90 days. Vide order Annexure P/2, application filed by the defendant -petitioner for recalling order Annexure P/1 has been dismissed.

(2.) I have heard counsel for the parties and perused the case file.

(3.) THE prayer has been opposed by counsel for respondent No. 1 -plaintiff.