Report No. 185
Section 31
Section 31 deals with the question as to the effect of admission.- whether they are not conclusive proof but only raise an estoppel. It reads as follows:
"Section 31: Admissions are not conclusive proof of the matters admitted but they may operate as estoppels under the provisions hereinafter contained"
The 69th Report stated (see para 11.95) that section 31 does not require any amendment.
There are several principles laid down by courts that an admission must be considered as a whole and may be accepted in part or rejected in pArticle We do not think that any further additions to section 31 are necessary.
We are in entire agreement with the 69th Report that no amendments are necessary in section 31.
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