KRISHAN LAL ARORA Vs. PUNEET MONGIA

JUDGEMENT

(1.) BY this order, I shall dispose of the following two applications filed by the plaintiff: a) IA No.9064/2010 under Order XII Rule 6 of the Code of Civil Procedure, 1908 (hereinafter referred to as the CPC). b) IA No.9065/2010 under Order VIII Rule 6 CPC.

(2.) FIRST I shall take the application filed under Order 12 Rule 6 CPC read with Section 151 CPC seeking relief to pass the judgment and decree on the basis of the admissions made by the defendants in the written statement.

(3.) THE suit property consists of basement, ground floor, mezzanine floor and first floor. THE site plan of each floor has also been filed. THE defendant No.1 Puneet Mongia is a financer and the defendant No.2 is the father of the defendant No.1.