INDERJIT Vs. MADAN GOPAL AND OTHERS

JUDGEMENT

(1.) Civil Revision Nos. 660 and 672 of 1973 are directed against the order of the trial Court allowing interrogatories to be served under Order 11 Rule 1, Civil Procedure Code.

(2.) The main contention of the learned counsel for the petitioner is that in this way the documents which are otherwise inadmissible will become admissible by being exhibited. There is no question of any document being exhibited under Order 11, Rule 1, Civil Procedure Code, because the interrogatories and the answers given are only meant to shorten the sphere of controversy, because if certain facts are admitted, the other party need not prove the same. No document is going to be exhibited simply because it is mentioned in the interrogatories unless its correctness and execution are admitted.

(3.) Having heard the learned counsel for the petitioner, I do not find any reason to hold that the order of the Court below is vitiated by any lack of jurisdiction or illegal or irregular exercise of the jurisdiction which calls for interference in the exercise of the revisional jurisdiction. These revisions are consequently, dismissed. Records are here and the same will be sent to the Court below immediately. Counsel will direct the parties to appear in the trial Court on 17th September, 1973, if no earlier date is fixed by the said Court. There will be no order as to costs.