DARSHAN SINGH,J. - (1.) The present revision petition has been preferred against the order dated 12.5.2015 passed by the learned Additional Civil Judge (Sr. Division), Tarn Taran vide which the defence of the petitioner -defendant has been struck off.
(2.) Learned counsel for the petitioner contended that the valuable rights of the petitioner are involved in the suit. The learned trial Court has struck off the defence of the petitioner even before the completion of 90 days. He pleaded that the petitioner will submit the written statement if one opportunity is granted.
(3.) Learned counsel for the respondent contended that three opportunities were granted to the petitioner to file the written statement. Last opportunity was also granted subject to costs. The petitioner has neither paid the costs nor filed the written statement. So, there is no illegality in the impugned order. ;