- (1.) We have heard the learned counsels for the parties and perused the relevant material.
(2.) The plaintiff's suit for declaration and partition has been decreed by the learned Trial Judge of the High Court and affirmed in appeal by the Division Bench. Aggrieved, the defendants are in appeal before us.
(3.) The short case of the original plaintiff- Ghendmal is that he alongwith his brothers Motilal (1 st Defendant) and Dadamchand (since deceased) was doing a business in partnership as Pearl Merchants under the name and style of M/s. Poonamchand Ghasilal.;