SURINDER PAL SINGH BHATTAL Vs. RAKESH JAIN

JUDGEMENT

(1.) THE plaintiff-petitioner has filed the instant revision petition under Article 227 of the Constitution of India challenging the order dated 11.1.2008 (Annexure P-5) passed by the trial court whereby his application under Order 11 Rules 1 and 4 read with Section 151 of the Code of Civil Procedure for issuance of interrogatories to the defendant, was dismissed.

(2.) THE trial court while dismissing the application of the plaintiff- petitioner after noticing that the possession of the house was delivered to the plaintiff on 16.4.1997, in paras 6 to 8 of its order, had recorded as under :-