Section 3A in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
3A. [ Denial by the defendant in suits. [Inserted by Act No. 41 of 2018, dated 13.12.2018.] - (1) Denial shall be in the manner provided in sub-rules (2), (3), (4) and (5) of this rule.
(2)The defendant in his written statement shall state which of the allegations in the particulars of plaint he denies, which allegations he is unable to admit or deny, but which he requires the plaintiff to prove, and which allegations he admits.(3)Where the defendant denies an allegation of fact in a plaint, he must state his reasons for doing so and if he intends to put forward a different version of events from that given by the plaintiff, he must state his own version.(4)If the defendant disputes the jurisdiction of the court he must state the reasons for doing so, and if he is able, give his own statement as to which court ought to have jurisdiction.(5)If the defendant disputes the plaintiff valuation of thesuit, he must state his reasons for doing so, and if he is able,give his own statement of the value of the suit.] [Substituted by Act XI of 1983, Section 50 w.e.f. 15-08-1983.]
