HARSUKH LAL Vs. HARI SHANKAR AND ORS.

JUDGEMENT

(1.) This is a revision petition under Sec. 115 of the Civil Procedure Code against the order of the learned Additional Munsiff NO. 1 Jaipur City, Jaipur dated October 17, 1974.

(2.) The facts relevant for the disposal of this revision petition are that Harishankar Sidhant Shastri and Miss Pramila Rati Lal filed a suit against Prabhulal, Harsukhlal and Mrs. Sharda Sumatilal Kamdar for dissolution of partnership, or, in the alternative, for dissolution of partnership and for rendition of accounts of the firm After the parties had filed their pleadings issues were struck on 6/5/1971. The following two issues were struck on 30/7/71: - -

(3.) By the impugned order, the learned trial Court left the issue No. 1 undecided, and held that the decision would be taken looking to the facts and circumstances and the lease deed produced in the case when the suit is finally decided. As regards issue No. 2, it was held that the learned lower Court had pecuniary jurisdiction to try the suit Feeling aggrieved against this decision of the learned trial Court, the defendant applicant Harsukh Lal has come up in revision before this Court.