MOHAMMAD IQBAL Vs. MOHD HANIF

JUDGEMENT

(1.) THIS order will also govern the disposal of Miscellaneous (First) Appeals Nos. 76 of 1975 and 85 of 1975.

(2.) ALL these appeals arise out of a suit filed by the appellant Mohammad iqbal for a declaration that the partnership firm "messrs Kalekhan Mohammad hanif" was dissolved with effect from 29-10-1974, for payment to the plaintiff such amount as may be found due on settlement of the accounts of the said firm, and for certain other ancillary reliefs.

(3.) DURING the pendency of the suit, the plaintiff filed an application for appointment of a Receiver and, later on, also filed an application for an injunction restraining the defendants from carrying on the business of the firm during the pendency of the suit The application for injunction was dismissed by the trial Court as not pressed ; while the application for appointment of a Receiver was allowed and defendant No. 1 Mohammad Hanif (respondent No. 1) was appointed Receiver of the property of the dissolved firm. Being aggrieved thereby, the plaintiff has filed this appeal (Miscellaneous (First) Appeal No. 49 of 1975 ). The plaintiff, along with defendant No. 4, has also filed an appeal against the order of the trial Court dismissing his application for grant of an injunction. This appeal has been registered as Miscellaneous (First) Appeal No. 85 of 1975. The defendants, other than defendant No. 4 who seems to have joined hands with the plaintiff, have filed a separate appeal against the order of appointment of Receiver. This appeal has been registered as Miscellaneous (First) Appeal No. 76 of 1975. All these appeals were heard together as they arise out of the same case.