VIKAS Vs. MEGHA VIKAS

JUDGEMENT

(1.) Rule. Heard Finally By Consent Of Learned Counsel For The Parties.

(2.) Challenge in the present writ petition is to an order passed by the trial Court on an application filed by the respondent under provisions of Order XI Rule 1 read with Rule 12 of the Code of Civil Procedure, 1908 (for short the Code).

(3.) The Respondent Is The Original Plaintiff Who Has Filed Proceedings for maintenance under Section 18 of the Hindu Adoptions and Maintenance Act, 1955. In said proceedings the respondent filed an application under provisions of Order XI Rule 1 and Rule 12 of the Code seeking discovery by interrogatories. In response thereto, the petitioner submitted his reply to the interrogatories and provided the information which according to him was within his knowledge. By the impugned order the trial Court held that the petitioner had not given answers to the interrogatories correctly and issued further directions for furnishing information as sought. This order is under challenge in the present writ petition.