DINESH KUMAR Vs. PAWAN DEVI

JUDGEMENT

(1.) THE present Regular Second Appeal against judgment and decree dated 22.03.2013 whereby appeal against judgment and decree dated 15.12.2012 passed by Civil Judge (Sr. Divn.), Gurgaon was modified.

(2.) FOR convenience sake, hereinafter, reference to the parties is being made as per their status in the Civil Suit.

(3.) DEFENDANT appeared but failed to file the written statement despite availing sufficient opportunities and defence of defendant was struck off vide order dated 14.01.2011.