Section 10 in The Code Of Civil Procedure (Amendment) Act, 2002
10. Procedure when party fails to present written statement called for by Court.-
Where any party from whom a written statement is required under rule 1 or rule 9 fails to present the same within the time permitted or fixed by the Court, as the case may b, the Court shall pronounce judgment against him, or make such order in relation to the suit as it thinks fit and on the pronouncement of such judgment a decree shall be drawn up.
