DEVI SAHAI DECD Vs. RAM PHAL BANSAL

JUDGEMENT

(1.) By this order, I would be disposing of the above application moved by the petitioners under Order XI Rule I, Civil Procedure Code seeking to deliver II interrogatories to respondent No. 1.

(2.) For a proper appreciation to determine the material questions in dispute between the partics, it would be pertinent to recapitulate the relevant facts in brief:

(3.) It would also be pertinent to observe that vide separate order passed in I.A.9094/95, the following issues have been framed :