SURESH KUMAR AGARWAL Vs. TIKMANI METAL INDUSTRIES

JUDGEMENT

(1.) THIS is plaintiff's revision directed against the judgment dated 2. 3. 1999 of the learned Prl. Civil Judge (Sr. Dn.), Mysore, passed dismissing plaintiff's appeal in M. A. No. 79/1998, confirming the Trial court's order dated 28. 8. 1998 made in O. S. No. 586/1998 rejecting plaintiff's I. A. No. 1 under Order 39, Rules 1 and 2 of the C. P. C.

(2.) THE said suit was instituted by petitioner (hereinafter referred to as 'the plaintiff') against respondents, who were defendants-1, 2 and 3, respectively in the suit, for the relief of preliminary decree directing dissolution of defendant-1 firm, for rendition of accounts and to declare the shares of partners of the firm, who are plaintiff and defendants-2 and 3.

(3.) ALONG with the plaint, I. A. No. 1 under Order 39, Rules-1 and 2 of the C. P. C was also filed by the plaintiff praying for an Order of temporary injunction against defendants-2 and 3 restraining them from carrying on the business of defendant No. 1 dissolved partnership firm, "except for the limited purpose of winding up the. firm for completing the transaction", and from alienating or otherwise dealing with the property described in the schedule to the application.