Manoj Kumar Gupta, J. - (1.) Heard counsel for the petitioners and Sri Arvind Kumar for the second respondent.
(2.) The petitioners have instituted Original Suit No.208 of 2015 for restraining the defendant-respondent from interfering in their possession except in accordance with law. According to the plaint assertions, the petitioners are occupying the premises in dispute as tenant on behalf of the second respondent. The second respondent contested the proceedings by filing written statement, in which a categorical plea was taken that the petitioners were never inducted as tenant, but they were permitted to occupy the premises on temporary basis as licensee.
(3.) During the pendency of the suit, the petitioners filed an application serving interrogatory on the defendant purportedly under Order 11, Rule 1 , 2 and 4 read with Section 151 C.P.C. The trial court by order dated 9.7.2015 rejected the application by holding that the interrogatories contain questions, which are wholly irrelevant to the controversy involved in the suit. The order has been affirmed with the dismissal of the revision.;