DARSHAN SINGH Vs. GORA LAL

JUDGEMENT

(1.) Petitioner is aggrieved of the order dated 12.10.2016 passed by Civil Judge (Junior Division), Patiala whereby application for filing the written statement by the petitioner was declined.

(2.) Defendant No. 5/petitioner was proceeded against ex parte on 21.03.2013. An application was filed by defendant No. 5/petitioner for setting aside the ex parte proceedings. He was proceeded against ex parte at the initial stage of the suit. The application was allowed by Civil Judge (Junior Division), Patiala vide order dated 08.09.2016. The operative part of the order was to the following effect:-

(3.) Thereafter, the trial Court vide order dated 22.09.2016 declined the permission for filing the written statement by defendant No. 5/petitioner. The order dated 22.09.2016 was to the following effect:- "An application for permission to file the written statement on behalf of defendant No. 5 has been filed. Same is declined. To come up on 03.10.2016 for plaintiff evidence. Cost be also paid on said date. (Shagun) CJJD/PTA/22.09.2016"