MANI CHHABRA Vs. ALOKA CHHABRA

JUDGEMENT

(1.) THE husband-petitioner has filed this revision petition challenging the impugned order dated 18.9.2008 passed by the Additional District Judge, Gurgaon whereby application filed by him for striking off defence of the respondent wife for not filing the written statement as provided under Order 8 Rule 10 C.P.C. has been rejected.

(2.) I have heard learned counsel for the parties.

(3.) PROVISIONS of Order 8 Rule 10 of CPC are reproduced as under :-