RAMESH RANI GULATI Vs. NARINDER KUMAR GULATI

JUDGEMENT

(1.) The petitioners have invoked the supervisory jurisdiction of this Court under Article 227 of the Constitution of India to challenge the order dated 5.5.2009 passed by the learned Civil Judge (Senior Division), Ludhiana declining the application moved by the petitioners for production of documents.

(2.) The petitioners filed a suit for declaration, that firm M/s Shobha Knitting Works Stood dissolved on 2.9.2005 on the death of Kewal Krishan Gulati. The plaintiffs/petitioners also claimed the relief of rendition of accounts, and for partition of moveable and immovable properties of the firm. The petitioners prayed for separate possession by partition, of half share of the property.

(3.) It is not in dispute that the plaintiffs/petitioners are not partners of the firm, and are claiming their right of inheritance from Kewal Krishan Gulati who was a partner with the defendant/respondent in the firm.