GIRIDHARI LAL SHAHA Vs. RAMESHWAR LAL SAHA

JUDGEMENT

(1.) This appeal arises out of an order dated November 20, 2017 by which the petitioning-defendants' interlocutory application has been dismissed on the ground that such application contains similar prayers as in an application which was dismissed by an order dated September 6, 2017. The order of September 6, 2017 merely recorded that the prayers in the relevant application were beyond the scope of the suit and even while dismissing the relevant application, liberty was given to the defendants to take appropriate steps in accordance with law.

(2.) The dispute is between the plaintiff brother on one side and the two other brothers and a son of a deceased brother on the other side. Among the joint assets is a partnership firm where the three brothers and the son of the deceased brother are partners. The partnership runs a toy shop in New Market.

(3.) The plaintiff-respondent has stopped the operation of the two bank accounts of the firm with HDFC Bank and Bank of India. As a consequence, the appellants say that the business at the shop has been seriously hampered in credit card payments no longer being possible and in the day-to-day business suffering immensely.