Section 18(1) in The Rajasthan Small Causes Courts Ordinance, 1950
(1)If before the date appointed for the hearing of a suit, the defendant or his agent duly authorised in that behalf appears before the Registrar and admits the plaintiffs claim, the Registrar may, if the Judge is absent and an Additional Judge has not been appointed or, having been appointed, is also absent pass against the defendant, upon the admission, a decree which shall have the same effect, as a decree passed by the Judge.
