(1.) THIS chamber summons is taken out by the plaintiff against defendant No. 11 to call upon defendant No. 11 to disclose necessary particulars with regard to one Sushileena Trust stated to be the owner of the premises in the occupation of defendant No. 11.
(2.) THIS application is taken out under the provisions of Order 6 Rule 4 of the CPC, which runs thus:
(3.) THE occupation of defendant No. 11 is not denied. The status of defendant No. 11 is denied as owner. Defendant No. 11 claims to be a tenant. It claims to be a tenant of the above Sushileena Trust. In paragraph 3 of the written statement defendant No. 11 has contended that the owner of the premises in its occupation is a trust called Sushileena Trust and the defendant No. 11 is merely a tenant of the said trust. It has further stated that as such tenant defendant No. 11 happens to occupy the office premises in the suit building.