IN THE COURT OF CIVIL JUDGE …………..
SUIT NO. ………………
Application No. …………..of 20……… In
…………………
Address of Plaintiff …………………………………………………………………….... Plaintiff
Vs.
………………..
Address of Respondent……………………………………………………………... Respondent
APPLICATION UNDER ORDER XII RULE 6 OF CPC FOR JUDGEMENT ON ADMISSIONS
The applicant respectfully states as follows: -
- The present application is filed seeking judgment on admission made by the party during pleadings.
- The admission by the party is clear, unambiguous and unconditional (state the reasons in regard to the case).
- Hence, there is no merit in the case of the party and would lead to waste of the precious time of this court to further continue the pleadings in the present case.
- Relief Claimed: The applicant accordingly prays the court to pass the judgement based on admissions made in the court by the party on the facts of this case presented by the applicant.
Place: ……………... (Signature of the applicant)
Date: ………………
