VIRENDER KAUSHIK Vs. SATISH JINDAL

JUDGEMENT

(1.) By way of the present Appeal, the Appellant seeks to assail the judgment and decree dtd. 5/7/2024 and 19/9/2024 [hereinafter referred to as IJ/D], passed by the learned District Judge [hereinafter referred to as LDJ], Rohini Courts, Delhi, whereby the recovery suit filed by the Respondent (Plaintiff before the LDJ) came to be decreed in his favour in exercise of powers conferred upon the LDJ under Order XII Rule 6 of the Code of Civil Procedure, 1908 [hereinafter referred to as CPC], holding that the Appellant (Defendant before the LDJ) had made admissions sufficient to warrant a judgment and decree on admission.

(2.) For the sake of clarity, consistency and ease of reference, the parties in the present appeal shall be referred to in accordance with their respective status before the LDJ.

(3.) In order to comprehend the issues falling for the consideration before this Bench, relevant facts are required to be noticed.