S B ARORA Vs. AVTAR KAUR CHEEMA

JUDGEMENT

(1.) , J.

(2.) THE matter was listed before the Court on 17.04.2012 for framing of issues, when the learned counsel appearing on behalf of defendants No.1 & 2 made the submission that the issues in the present case are not required to be framed and the suit itself can be disposed of in view of the facts stated by the defendants in the written statement and documents placed on record. After small hearing, the matter was adjourned to today. THE direction was also issued that the plaintiff and defendant No.1 would remain present before the Court in person.

(3.) ORDER XV CPC provides that, "Where at the first hearing of a suit it appears that the parties are not at issue on any question of law or of fact, the Court may at once pronouncement judgment." The Rule of this ORDER set-out a procedure where the Court may decide a claim or a particular issue without trial. I am of the considered view that the present case is a fit case in which this Court can exercise its discretion under the provisions of ORDER XV of CPC.