DELHI VANASPATI SYNDICATE Vs. K C CHAWALA

JUDGEMENT

(1.) This is defendant's revision petition, who in a suit for ejectment, out of which the revision petition has arisen, has been directed by the trial Court to answer certain interrogatories delivered to him by the plaintiff in terms of Order 11, Rule 1 C.P.C. The issues were raised in the suit by the trial Court on the pleadings of the parties, which read as under: 1. Whether annual income of the defendant is more than Rs. 40,000.00 and he is not entitled to protection of J. & K. Houses and Shops Rent Control Act ? O. P. P.

(2.) Whether the tenancy of the defendant has been terminated by the service of a legally valid notice ? O. P. P.

(3.) The trial Court, as already noticed, directed the petitioner in terms of Order 11, Rule 2 to answer these interrogatories by its order dated 22-10-1981, hence the revision petition.