ASHOK KUMAR VATS Vs. DEEPAK VATS

JUDGEMENT

(1.) The plaintiff has filed the suit for recovery of Rs. 60,43,218/ - together with interest @ 9% per annum against the defendant.

(2.) During the pendency of the suit, the plaintiff has filed the present application bearing I.A. No. 3357/2010 under Order XII, Rule 6 read with Sec. 151 CPC, stating therein that there are clear, unambiguous and unequivocal admissions on the part of the defendant. Thus, the suit of the plaintiff is liable to be decreed in view of the admission made by the defendant in the written statement.

(3.) Both the parties admittedly are related to each other. The defendant was directed to be present in person in the Court along with the original documents for recording his statement under Order X, Rule 2 CPC. Later on, as per the orders, both the parties were again directed to remain present in the Court and the matter was adjourned for the said purpose as well as for hearing of the present application. When the matter was taken up on 23.11.2011, the original documents were also examined by the Court.