PAAM ANTIBIOTICS LTD Vs. SUDESH MADHOK

JUDGEMENT

(1.) Vide impugned judgment dated 25.10.2010, IA No.5733/2010 filed by the plaintiff Smt.Sudesh Madhok, praying for a decree on admission has been allowed. Suit has been decreed in sum of Rs.71,30,822/-with pendente lite and future interest @ 15% per annum against the first defendant which has been further burdened with counsel's fee, payable to the plaintiff, in sum of Rs.75,000/-.

(2.) At the outset we may note that prior to the impugned order, decreeing the suit on admission being passed, issues were settled on 10.9.2009; being 5 in number as under:

(3.) It may strike the reader as to how come after issues were settled, decree on admission could be passed; for the reason : Issues are settled on questions of fact and law which need adjudication.