ANIL KUMAR AND ANOTHER Vs. DILBAG RAI

JUDGEMENT

(1.) Through the instant civil revision petition preferred under Article 227 of the Constitution of India, petitioners have sought setting aside of the order dated 1st March, 2017 (Annexure P-2) whereby the defence of the petitioners/defendants has been struck off.

(2.) Undoubtedly, the petitioners/defendants appear before the Court of Additional Civil Judge (Senior Division), Batala on 2nd December, 2016. Since the petitioners/defendants failed to file the written statement within the stipulated period of 90 days, the impugned order has been passed strucking off the defence of the petitioners/defendants. The period of 90 days prescribed in the Code of Civil Procedure is not mandatory rather directory in nature and the right to file the written statement should not be scuttle down by the trial Court for the simple reason that the written statement has not been filed within a period of 90 days. The trial Court can suo motu on the application filed by the defendants can provide another period of 30 days for filing the written statement.

(3.) Adverting to the facts of the case in hand, the strucking down of the defence of the petitioners/defendants may adversely affect the rights of the petitioners/defendants thus the other party can be compensated by cost by giving an opportunity to file written statement.