DILWAR SINGH Vs. GHANSHAM SINGH

JUDGEMENT

(1.) ON notice of motion having been issued, plaintiff-respondent has put in appearance.

(2.) HAVING regard to the nature of controversy involved in this revision petition, I deem it appropriate to dispose of this matter at the motion stage.

(3.) GHANSHAM Singh, respondent filed a suit for declaration to the effect that land measuring 307 kanals 2 marlas, as fully detailed in the plaint, was owned and possessed by the Gram Panchayat and not by anybody else. Notice of the suit was given to the defendants including the present petitioners (defendants No. 6 and 7 ). These defendants were served in the suit for July 18, 1992, when they put in appearance. During the period July 18, 1992 to April 16,1993 atleast 11 dates were fixed for filing their written statement but the defendants did not file the written statement. Consequently, by order dated April 16, 1993, learned Subordinate Judge, struck of the defence and posted the case for replication to the written statement of defendant No. 2. While striking off the defence it was also noticed that costs amounting to Rs. 160/- for granting adjournment from March 10, 1993 to April 16, 1993 had also not been paid.