RAJINDER PAL Vs. RAJINDRA SOAP WORKS AND ANOTHER

JUDGEMENT

(1.) The petitioner/plaintiff (hereinafter referred to as the petitioner) has challenged order dated 02.01.2016 i.e. Annexure P-5, passed by the learned Civil Judge (Junior Division), Talwandi Sabo, whereby application under Order 11, Rule 1 CPC filed by him for granting leave to deliver interrogatories to the defendants/respondents (hereinafter referred to as the respondents) was dismissed.

(2.) Brief facts of the case leading to the filing of the instant petition are that the petitioner filed a suit for recovery of Rs. 3,34,000/- i.e. Rs. 2,45,663/- as principal amount and Rs. 88,447/- as interest @ 12% per annum w.e.f. 01.04.2011 till date on the basis of account books as also income tax returns filed by the defendants/respondents.

(3.) That as per the case set up by the petitioner, respondent No. 2 is his real brother and is running a soap factory in the name and style of M/s Rajindra Soap Works, Gaushala Road, Maur Mandi, District Bathinda. Being the brother of the petitioner, respondent No. 2 used to borrow money from the petitioner for the smooth running of his business.