MEENAKSHI Vs. KESARU RAM

JUDGEMENT

(1.) A Civil Suit Was Instituted By Respondents No.1 and 2 against the present petitioner for possession and injunction under Ss. 5, 38 and 39 of the Specific Relief Act. The petitioner-defendant No.1 was served in the civil suit for 11/1/2022. She did not file written statement despite availing sufficient opportunities for the same. Finally, vide order dtd. 3/11/2022, defendant No.1 was permitted to file written statement at costs of Rs.500.00 and the matter was posted for filing written statement on her behalf for 29/11/2022.

(2.) Notice of this petition was confined to respondents No.1 and 2, i.e. plaintiffs.

(3.) I have heard learned counsel for the parties. The zimni orders appended with the petition reflect that defendant No.1 had been callous in defending the suit. Despite grant of sufficient opportunities, she had not filed the written statement. She had not even availed the opportunity granted to her under order dtd. 3/11/2022, whereby costs of Rs.500.00 were imposed upon her.