SHADI LAL Vs. NAGIN CHAND

JUDGEMENT

(1.) These two appeals are by certificate against the judgment dated 19 January 1970 of the Punjab and Haryana High Court.

(2.) The question which falls for consideration in these appeals is whether the respondent is entitled to a declaratory decree to draw 1/3rd quota of the woollen yarn allotted to the business of the appellant under the name and style of Jain Bodh Hosiery, Ludhiana.

(3.) The appellant and the respondents are partners. They carried on hosiery business in Ludhiana under the name of Jain Bodh Hosiery. The three persons were partners in the aforesaid business. On 31st March 1959 the partnership was dissolved. After the dissolution the three partners started hosiery business separately and individually. Shadi Lal carried on the hosiery business under the name and style of Jain Bodh Hosiery.