PUNJAB NATIONAL BANK Vs. S KARTAR SINGH

JUDGEMENT

(1.) -

(2.) WE find that the judgment and decree which has been passed by the Court below is not justifiable in the facts and circumstances of the case inasmuch as issues in the matter have been framed and the plaintiff had completed the evidence which was to be led. It is at this stage that an application was filed under Order XH Rule 6, CPC, for decreeing the suit on the basis of the alleged admissions in the written statement.