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S.M. Asif v. Virender Kumar Bajaj - (Supreme Court) (12 Aug 2015)

'Judgment on admissions' not suitable when objections raised go to the root of the case

MANU/SC/0860/2015

Civil

In an appeal against an order of the trial court passed on the admission of a landlord-tenant relationship, the Supreme Court found the same inappropriate given the nature of dispute. It held that a "mere admission of relationship of landlord and tenant cannot be said to be an unequivocal admission" when the the defence pleaded an agreement to sell the property and payments made towards the sale.

Relevant : Order XII Rule 6 CODE OF CIVIL PROCEDURE, 1908 Act

Tags : JUDGMENT ON ADMISSION INAPPROPRIATE UNSUITABLE

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