JASBIR SOBTI Vs. SURENDER SINGH

JUDGEMENT

(1.) THIS appeal challenges the order dated 8th August 2006 passed by the learned Single Judge dismissing an application under Order XII Rule 6 CPC, filed by the appellant-plaintiff, claiming a decree upon admission by the respondent-defendant. The learned Single Judge has recorded the following findings:

(2.) MR . Kaushik, the learned counsel for the appellant has vehemently urged that in his order the learned Single Judge has wrongly held that the defendant had denied his liability. The learned counsel for the appellant has further submitted that while denying his liability, appropriate rules of Civil Procedure Code have not been followed by the defendant.

(3.) IN Black's Law Dictionary, the word 'admission' has been defined as follows: