MADANLAL Vs. BADAMBAI

JUDGEMENT

(1.) Heard Shri Mukati learned counsel for the appellant on the question of admission.

(2.) Appellants are the defendants in a suit for dissolution of partnership firm and rendition of accounts filed by the respondent.

(3.) By the order impugned, appeal preferred by the respondent was allowed and the order of the trial Court allowing the application under Order VII Rule 11 was set aside and the civil suit filed by the respondent/plaintiff was set down for hearing.