REGENT COMPUTRONICS PVT. LTD.

BHAKTA CHARAN MALLIK Appellant

V/S

NATAORAR MALLIK Respondents

Referred Judgements :-

GANGA DEVI V. KRUSHNA PRASAD SHARMA [REFERRED TO]
UTKAL MILLING INDUSTRIES V. ANAND KUMAR CHHAGANLAL [REFERRED TO]
N.S.VENKATAGIRI AYYANGAR V. THE HINDU RELIGIOUS ENDOWMENTS BOARD MADRAS [REFERRED TO]
SHAMRAO V. MOTIRAM [REFERRED TO]
BAIJNATH KEDIA V. RAGHUNATH PRASAD [REFERRED TO]
CHAUBE JAGDISH PRASAD VS. GANGA PRASAD CHATURVEDI [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
RAJ NARAIN VS. INDIRA NEHRU GANDHI [REFERRED TO]
GANGA DEVI VS. KRUSHNA PRASAD SHARMA [REFERRED TO]
TATA IRON AND STEEL CO LTD VS. RAJARISHI EXPORTS P LTD [REFERRED TO]
JANAKIBALLAV PATNAIK VS. BENNETT COLEMAN AND CO LTD [REFERRED TO]

JUDGEMENT

(1.) Challenging the order rejecting the application for interrogatories under Order 11, Rule 1, C.P.C. the plaintiff has filed this Civil Revision. The suit is for partition.

(2.) In the written statement the defendant took the stand that : (a) Some of the properties belonging to the joint family has been left out from hotchpot; (b) Properties alienated before filing of the suit have been included in the suit schedule; and (c) Some of the plots included in the suit schedule have been exclusively settled in the names of the defendants.

(3.) Plaintiff filed a petition under Order 11 Rule 1, C.P.C. calling upon the defendants to answer the interrogatories on the ground that the averments in the written statement are vague. The three interrogatories which the plaintiff prayed to be served on the defendants are :-

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BHAKTA CHARAN MALLIK Vs. NATAORAR MALLIK

Referred Judgements :-

JUDGEMENT

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