Code of Civil Procedure, 1908

ORDER VIII

WRITTEN STATEMENT AND SET-OFF

1.Written statement.

2.New facts must be specially pleaded.

3.Denial to be specific.

4. Evasive denial.

5. Specific denial.

6. Particulars of set-off to be given in written statement. Effect of set-off.

7. Defence or set-off founded on separate grounds.

8. New ground of defence.

9. Subsequent pleadings.

10. Procedure when party fails to present written statement called for by Court.