BHANWARI DEVI Vs. RIDHI SIDHI NAMAK UDYOG

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that the respondent no.1 filed a suit for permanent injunction before the learned Civil Judge, (S.D.), Parbatsar, Nagaur, and stated that a Salt Udhyog, namely, M/s.Riddhi Siddhi Namak Udhyog, was running in Nawa City, Nagaur; the said Firm is a partnership Firm, and Suman Devi, Bhanwari Devi, Urmila Devi were equal partners in the Firm. After dissolution of the Firm, Suman Devi became the sole proprietor of the Firm, and started her business over the land of khasra no. 622 (new khasra no. 1988/1805) and khasra no.1013/622 (new khasra no. 1172) at Village Nawan Tehsil Nagaur; despite the retirement of the co-sharers (partners of the Firm), they are interfering in the business, and therefore, in the suit, a restraint was sought. Alongwith the suit, an application for temporary injunction was also filed. The petitioners-defendants filed the written statement to the said suit.

(3.) Learned counsel for the petitioners submitted that the respondent had prepared a forged partnership dissolution deed, because the said deed was dtd. 1/4/1995, whereas the same was attested by notary public on 27/3/1995, which clearly reflects that the respondent no.1 has made forged signature of others partners.