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SC: Failing to File Written Statement Within Time Does Not Lead to a Decree Against the Defendant - (15 Jan 2024)

CIVIL

Supreme Court has held that mere failure or neglect of a defendant to file a written statement controverting the pleaded facts in the plaint, may not entitle the plaintiff to a judgment in his favour unless he proves his case/claim.

Tags : SUPREME COURT   WRITTEN STATEMENT   DECREE   DEFENDANT  

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