- (1.) Allowed as prayed for.
(2.) Defendant no.3 Partap Singh has filed this revision petition under Article 227 of the Constitution of India assailing order dated 14.12.2011 (Annexure P-1) passed by learned Civil Judge (Senior Division), Amritsar, thereby striking off the defence of defendant no.3-petitioner for non-filing of the written statement.
(3.) I have heard learned counsel for the petitioner and perused the case file.;