VIJAY KUMAR Vs. KAILASH CHANDRA & ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 08.07.2015 passed by the trial court, whereby the application filed by the petitioner under Order 8, Rule 6C read with Section 151 CPC has been rejected.

(2.) The suit seeking dissolution of partnership, accounts and partition of the property of the firm was filed by Kailash Chandra.

(3.) The petitioner who is defendant No.1, filed written statement and denied that the property which was made subject-matter of the suit, was not property of the firm and was individual property of the Rohitash who was adoptive father of the petitioner. The defendant Nos. 6 to 12 filed written statements and also filed counter claim and sought a specific share in the property of the firm, while defendant No.6 sought 5% share in the property, defendant No.7 sought 17.5% share and defendant Nos. 8 to 11 also sought 17.5% share in the firm. Reply to the counter claim was filed by plaintiff and the claim made by defendant Nos. 6 to 11 was admitted.