VISHNU CHANDRA Vs. CHANDRIKA PRASAD AGARWAL

JUDGEMENT

(1.) Special Leave granted.

(2.) At the request of the parties we proceeded to hear the matter on merits. We heard Dr. Y. S. Chitaley for the appellant and Mr. S. C. Birla for the respondents.

(3.) Appellant as plaintiff filed a suit for dissolution of partnership and rendition of accounts of a firm styled as Shyam Bricketing Udyog having its principal place of business at Etah in the State of Uttar Pradesh. The trial Court in this suit granted relief of dissolution of firm effective from November 23, 1976 and passed a preliminary decree for taking accounts. The defendants after an unsuccessful appeal to the first appellate Court approached the High Court in second appeal. The High Court allowed the appeal, set aside the concurrent findings and dismissed the plaintiff's suit with costs throughout. Hence this appeal by special leave.