DUKHI MIRDHA Vs. RAMDAS MIRDHA

JUDGEMENT

(1.) Order dated 28.08.2018 records that the respondents have been validly served. Mr. Sudhansu Kr. Deo, the learned counsel appears for respondent nos.1 and 3 to 7.

(2.) The petitioner, who is defendant in Title Suit No.46 of 2016/ 144 of 2016 is aggrieved of order dated 30.11.2017 by which his application for accepting his written-statement has been rejected.

(3.) Title Suit No.46 of 2016/ 144 of 2016 has been instituted by Ram Das Mirdha and seven others for a decree for declaration of their title over schedule 'A' and schedule 'B' properties and a decree for delivery of possession of schedule 'B' properties to the plaintiffs after evicting the defendant. Summons issued to the defendant was received by him on 19.06.2017 and he appeared in the suit on 16.11.2017. He has filed an application under section 148 CPC on 30.11.2017 for accepting his written-statement in the suit.