ALKA SINGH Vs. SYED SAYEEDUZMMA RIZVI

JUDGEMENT

(1.) HEARD counsel for the petitioner.

(2.) IN the opinion of this Court the Court below by the impugned order has rightly rejected the interrogatory filed by the petitioner (tenant defendant ).

(3.) IN order to appreciate the nature of interrogatories two things have to be appreciated. The eviction suit was filed in the year 2005 on the ground that the premises in question in which the petitioner was the tenant was required for an office purpose of the manager who had to look after the entire building consisting of several apartments and shops. The said plea of personal necessity was sought to be questioned by the petitioner in her written statement in paragraphs Nos. 13 and 14 in the following manner :