VEERENDR SINGH SIRADHANA,J. - (1.) By order dated 3rd June, 2016, the trial Court declined the application of the plaintiff/appellant under Order 39, Rule 1 and 2 CPC; of which the appellant is aggrieved of.
(2.) Learned counsel for the appellant reiterating the pleaded facts and grounds of the memo of appeal, asserted that the appellant-plaintiff, instituted suit proceedings for declaration, partition and injunction.
(3.) It is further contended that the plaintiff/appellant, along with his two brothers, defendant/non-appellant No. 1 and 3, were into joint business in partnership in the name of 'Ms. Virendra Oil Mills Dausa' and 'Ms. Sharma and Company' since 1950.;