Mehinder Singh Sullar, J. - (1.) The epitome of the facts & material, culminating in the commencement, relevant for disposal of instant revision petition and emanating from the record is that, initially plaintiff-respondent No. 1 Darbara Singh son of Ujagar Singh (for brevity "the plaintiff") has instituted the civil suit for a decree of declaration to the effect that he is owner and in joint possession along with defendant Nos. 1 and 2 in equal shares, of the land in dispute. In the wake of notice, defendant Nos. 3, 4, 5 and 7 appeared on 13.08.2012 whereas defendant No. 8 appeared on 20.09.2012 in the trial Court. However, they did not file the written statement and reply to the stay application within the statutory period. Consequently, the trial Court struck off their defence by means of impugned order dated 04.04.2013 (Annexure P-2).
(2.) The petitioners-defendant Nos. 3 to 5, 7 and 8 did not feel satisfied and preferred the present revision petition, invoking the provisions of Article 227 of the Constitution of India.
(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the instant revision petition deserves to be accepted in this context.;