MOOLCHAND Vs. SHANKAR DASS

JUDGEMENT

(1.) This is a plaintiff's revision filed under section 115 Code of Civil Procedure from the order dated 7.3.1995 of the learned Additional Civil Judge (Junior Division) No. 6, Jodhpur, whereby the application of the petitioner filed u/O. 10 R. 1 r/w O.18 Rr. 1, 2, 12L, 2-A & Sec. 151 Code of Civil Procedure was dismissed.

(2.) The plaintiff-petitioner filed a suit for recovery of his remuneration against the non-petitioner-defendant. In the application filed by him, as aforesaid, the petitioner/ averred that his application moved u/O. 12-L R. 2-A r/w Sec. 151 Code of Civil Procedure on 25.11.1993 was pending and it was necessary that the defendant be summoned in the Court in order to obtain admissions and denials in respect of his pleadings as also in respect of the documents produced in the Court.

(3.) By the impugned order, the learned Additional Civil Judge dismissed the above application by observing that the admissions and denials in the pleadings as well as in the documents were made by the parties before framing of the issues. He, therefore, dismissed the above application.