Courts have power to pronounce judgement at once for or against any one of the defendants when there are more defendants than one and the particular defendant is not at issue with the plaintiff on any question of law or of fact (Order XV, Rule 2, Civil Procedure Code). This power should be exercised on suitable occasions in order that trials may be confined to the real contesting parties. Similarly, Order XII, Rule 6, empowers the Courts to pass, on an application made for the purpose, a decree on admission at any intermediate stage of the suit.Note. - A decree passed under either of the two rules of die Civil Procedure Code referred to above is executable forthwith.
