VISHNU OIL INDUSTRIES Vs. RAMAVTAR SARDA

JUDGEMENT

(1.) Heard Sri Bankatlal Mandhani, learned counsel for the appellants and Sri K.K. Waghray, learned counsel for respondent No.1. Perused the entire record.

(2.) The City Civil Court Appeal is preferred by the appellants/defendant Nos. 1 to 4 aggrieved by the order and decree dtd. 11/3/2024 passed by the learned XXV Additional Chief Judge, City Civil Court at Hyderabad, ('trial Court') in I.A.No.393 of 2022 in O.S.No.479 of 2018, whereby a petition filed under Order XII Rule 6 of CPC, to pass judgment and preliminary decree dissolving appellant No.1-firm has been allowed with costs in favour of respondent No.1 herein/plaintiff.

(3.) In short, respondent No.1 herein filed suit for dissolution of partnership firm and rendition of accounts against the appellants and the respondent No.2 herein. In said suit, after filing of the written statement, respondent No.1 filed the I.A.No.393 of 2022 under Order XII Rule 6 of CPC, to pass a preliminary decree with respect to the dissolution of partnership on the basis of admission made by the appellants in a reply notice dtd. 19/3/2022 and paragraph No.13 of the written statement filed on 2/11/2018.