RAJENDRA KUMAR SHARMA Vs. BRIJENDRA KUMAR SHARMA

JUDGEMENT

(1.) This is an appeal against an order passed by the court below whereby the court below has refused to issue a temporary injunction in favour of the appellant.

(2.) It appears that the plaintiff has filed a suit for perpetual injunction against the defendant-respondents to the effect that the defendants, their servants, employees, agents and family members of anybody through them be restrained by means of permanent injunction not to use, utilise, usurp or misappropriate the share of property in whole or any part of the firm M/s. B. T. Paul and Sons situate at 84/13, Factory Area, Fazalganj, Kanpur and at 83-23-B, Building Material Market, Juhi, Govind Nagar, Kanpur till the said firm is finally wound up.

(3.) The plaintiffs case before the trial court is that by virtue of a partnership deed dated 24-12-1966 he along with defendant No. 1 and Smt. Jaidevi, plaintiff's mother, had constituted a partnership firm under the name and style of M/s. B. T. Paul and Sons situate at 84/13, Factory Area, Fazalganj, Kanpur, which was registered under the Indian Partnership Act. The said firm had properties and assets, which are detailed by the plaintiff in various annexures. Apart from that the firm had immovable properties bearing No. 84/13, Factory area, Fazalganj, Kanpur and 83/23-B, Building Material Market, Juhi, Govind Nagar, Kanpur, which are described in Annexure 1 to the plaint. On 2-12-1978 all the three partners agreed to stop the operation of the firm and dissolved the partnership business. However, the assets of the partnership business could not be distributed till date. Smt. Jaidevi Sharma, who was the mother of the plaintiff and defendant No. 1 is said to have expired on 25-11-1988. The defendant No. 2 is the wife of defendant No. 1. The defendant No. 1 is a partner of M/s. B. T. Paul and Sons. His wife defendant No. 2 is carrying on business in the name and style of M/s. Sukhdeo Steel Cutters and Welders from premises No. 83/23-B, Building Material Market, Juhi, Govind Nagar, Kanpur. The defendant No. 2 is alleged to be using and usurping the materials, machineries and other assets, as given in Annexures to the plaint, of the firm M/ s. B. T. Paul and Sons in her business, which is a proprietorship concern and she is doing so without the consent of the plaintiff. The defendant No. 2 has no right or authority to use or utilise any asset or shares of the erstwhile firm which, though dissolved, has not been wound up. The plaintiff is said to have requested the defendants to desist from using the properties and assets of the erstwhile firm but no heed was paid to his request; hence the suit. Along with the suit the plaintiff had filed an application for grant of ad interim injunction and the defendants seem to have filed objections to the said application.