DAULATRAM Vs. SHIV SINGH

JUDGEMENT

(1.) Petitioner has challenged the order dated 28.03.2019 passed by Civil Judge (Senior Division), Palwal vide which defence of the petitioner-defendant was struck off for want of written statement and for not paying the amount of cost(s) already imposed.

(2.) On 28.03.2019, the case was fixed for filing written statement and reply to injunction application subject to last opportunity and payment of cost(s) of Rs.500/- which was to be deposited in DLSA, Palwal. Petitioner neither paid the cost(s) nor filed reply to injunction application.

(3.) Petitioner had already availed last opportunity to file written statement but the written statement was not filed within statutory period of 90 days which had already elapsed.