OM PRAKASH KEDIA Vs. RAMA KANT

JUDGEMENT

(1.) I.A.5578/93 The prayer in the petition is in the following terms :-

(2.) It was contended by the learned counsel for the plaintiff that the defendant has started a big project comprising several acres of land which includes the property belonging to the firm in which the plaintiff is a partner and in the event of the defendant selling all the properties to third party and ultimately if the plaintiffs case is accepted by this Court the plaintiff will not be able to get the property as such and, therefore, the plaintiff has filed this petition under Section 53 of the Indian Partnership Act, 1932.

(3.) Before I deal with this petition, I want to refer to the pleadings in the suit. The suit is for the following reliefs :-