Bharati Sapru, J. - (1.) Both sides are Present.
(2.) This writ petition has been filed by the Petitioner being aggrieved by the order dated 6.5.2008 passed by the Civil Judge (Junior Division), Najibabad and the order dated 15.9.2009 passed by the Addl. District Judge, Bijnor and the order dated 26.5.2010 passed by the A.D.J. (F.T.C.) Court No. 2 Bijnor (Annexure 10 to the writ petition).
(3.) By the impugned orders, written statement filed by the Respondent has been accepted despite the fact it had been filed after much delay.;