Section 18 in The Rajasthan Small Causes Courts Ordinance, 1950
18. Passing of decrees by Registrar on confession.
(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.(2)Where a decree has been passed by the Registrar under subsection (1), the Judge may grant an application for review of judgment, and re-hear the suit, on the same conditions, on the same grounds and in the same manner as if the decree had been passed by himself.
