HARDEVI DUA Vs. NEETA DUA

JUDGEMENT

(1.) The instant Civil Revision has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 3/5/2025, passed by the learned Civil Judge (Junior Division), Gurugram, in CS-2753-2024, whereby, the defence of the petitioner was struck off.

(2.) Learned counsel for the petitioner contends that though the defendant had put in appearance on 18/10/2024 and took adjournments to file written statement, however, the dispute is inter se the daughter-in-law and the mother-in-law. The said dispute was resolved and a written Settlement Deed dtd. 3/4/2025 (Annexure P-3), was duly executed and signed by all the parties. Despite that, the respondent-plaintiff did not withdraw the civil suit in terms of the said settlement and the petitioner could not file written statement due to the aforesaid circumstances. It is further contended that one opportunity may be granted to the petitioner to file written statement and the petitioner is ready to bear the cost.

(3.) I have considered the submissions made on behalf of the petitioners.