DAYA KISHAN GOEL Vs. RAMESH CHANDER GOEL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IMPUGNED decree is based on an admission. IA No.10941/2011 under Order XII Rule 6 of the Code of Civil Procedure has been allowed.

(3.) THE defence taken in the written statement was that the appellant and his brother had entered into a settlement on June 08, 2006 as per which the family company named 'Dinesh International Ltd.' withdrew from the consortium with ETA Engineering Ltd. and received Rs.20 crores, out of which amount the money paid to the bank had to be paid to the brother and sister-in-law of the appellant.