SADHANA MEHRA Vs. ARVIND KUMAR JAYASWAL

JUDGEMENT

(1.) The plaintiff has filed the present application under Order XII, Rule 6 of the Code of Civil Procedure,1908 praying for Judgement and Decree on admission.

(2.) The plaintiff has filed suit being C.S. No. 95 of 2019 against the defendant for recovery of Khas, peaceful and vacant possession of premises situated on the building known as Power Court situated at the premises No. 20A Abanindra Nath Thakur Sarani, Kolkata.

(3.) The plaintiff has filed the application for Judgement on admission on the ground that in paragraph 5 (a) of the written statement, the defendant has admitted that: