VAIJAYANTI AMAR VAZALWAR Vs. CHANDRAKANT ODHAVJI THAKKAR

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally.

(2.) In this Revision Application, petitioner has challenged Order passed below Exh. 17 dated 16th August, 2005.

(3.) Petitioner herein - Original plaintiff hadl moved under Order 12, Rule 6 of Civil Procedure Code, claiming that on the basis of admissions contained in the Written Statement and application for amendment of Written Statement, it was a case where the suit could be decreed based on those admissions, and prayed for passing of a decree.