M KISHAN RAO Vs. R SUBRAMANYAM

JUDGEMENT

(1.) Civil Revision Petition No.3570 of 2009 is directed against the order dated 09.03.2009 in I.A. No.626 of 2008 in O.S. No.145 of 2006 on the file of the I Additional Chief Judge, City Civil Court at Secunderabad, whereunder and whereby the petition filed under Order 11 Rule 1 of the Code of Civil Procedure, 1908 (for short, 'CPC') to grant leave to the petitioner/plaintiff to deliver interrogatories to the respondents/defendants to be answered within 10 days, was allowed.

(2.) Whereas, the defendants 1 and 3 in the above suit filed I.A. No.627 of 2008 under Order 11 Rules 1 and 2 CPC to permit them to deliver interrogatories to the respondent/plaintiff for answering the same. The said petition was dismissed by the trial Court vide its order dated 09.03.2009. Challenging the same, Civil Revision Petition No.3575 of 2009 is filed.

(3.) For sake of convenience, the parties are hereinafter referred to, as they are arrayed in the suit.