AMARENDRA DHARI SINGH Vs. ADITI SHIVINDER SINGH

JUDGEMENT

(1.) This application has been filed by the plaintiff under Order XII Rule 6 of the Code of Civil Procedure, 1908 (in short, 'CPC'), praying for a decree to be passed on basis of an admission of the defendant to the claim of the plaintiff in the Suit.

(2.) The plaintiff has filed the present Suit praying for the recovery of Rs.78,59,74,575.00 along with interest at the rate of 18% per annum from the defendant.

(3.) It is the case of the plaintiff that the defendant is the niece of the plaintiff, related to him from his maternal side. She is the daughter of late Mr. P.P. Singh and Mrs. Rajshree Singh, who are very close to the plaintiff, and the plaintiff had a lot of regard for them. The plaintiff also had good relations with the defendant.