SUNETRABAI WD/O VINAYAKRAO BUTY Vs. BHARAT FURNITURE

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Heard finally by consent.

(3.) An application filed under Order 11 Rule 1 C.P.C. for discovery of facts by interrogatories (Exh.21) by the petitioner who is the original plaintiff has been rejected by the trial Court by the order passed on 20th February, 2018. The trial Court has expressed an opinion that out of two interrogatories delivered, one was already answered by giving an admission in that regard and the second interrogatory amounted to an attempt to prove the case of the plaintiff through the adversaries like the respondents. Therefore, the trial Court was of the view that this was not permissible under Order 11 Rule 1 of C.P.C. and rejected the application.