SREEJITH VARMA Vs. POONJAR KOYIKKAL ROYAL FAMILY TRUST

JUDGEMENT

(1.) The grant of leave by the Trial Court for the purpose of serving certain interrogatories on the petitioner, who is the defendant in O.S. No. 134 of 2018 on the files of the Munsiff's Court, Erattupetta, has been challenged by him on the ground that the learned Court has not considered whether the interrogatories or any one of them are necessary either for fairly disposing of the suit or for saving costs.

(2.) The petitioner, who is the sole defendant in the suit, was called upon by the plaintiff - the respondent herein-through Ext. P3 interrogatories, preferred under Order XI Rule 1 of the Civil Procedure Code (CPC for short), to answer certain questions relating to the post of "Devaswam Superintendant"?, of temples belonging to the plaintiff - Trust.

(3.) According to the petitioner, he filed Ext. P4 objections to the interrogatories, asserting that the questions raised therein are not necessary for the purpose of adjudication of the suit, since the sole prayer therein is that he be injuncted from dealing with, selling, encumbering or committing waste of the plaint schedule properties, but that the ambit of the questions in the interrogatories relate to various other aspects in connection with the discharge of his office as the "Devaswam Superintendant"? of seven of the temples of the Trust.