GOVIND NARAYAN Vs. NAGENDRA NAGDA

JUDGEMENT

(1.) The supervisory writ jurisdiction of this Court, under Article 227 of the Constitution of India has been invoked by the petitioners, oppugning the order dated 21.05.2016 passed by the learned Additional District Judge No. 2, Udaipur (hereinafter referred to as the Trial Court), whereby an application under Order 11, Rule 1 read with section 151 of the Code of Civil Procedure, seeking leave to admit interrogatories has been rejected.

(2.) The facts in a nutshell, within the confines of the application under consideration and order passed pursuant thereto are that the plaintiffs-respondents No. 1 to 4 filed a suit for rendition of accounts and permanent injunction against the petitioner-defendants, having control over the partnership business of a firm known as 'Hotel Vinayak'.

(3.) The plaintiffs and defendants, with a view to carry on hotel business, formed a partnership firm by executing a partnership deed dated 09.03.1990. The said firm predominantly comprised of brothers and sisters, out of whom Govind Narayan, the defendant No. 1, became a Managing partner and the firm came into existence with effect from 01.02.1989.