SUNKARI TIRUMALA RAO Vs. PENKI ARUNA KUMARI

JUDGEMENT

(1.) This petition arises from the order passed by the High Court of Andhra Pradesh at Amravati dtd. 17/7/2019 in Civil Revision Petition No.2944/14 by which the High Court allowed the Revision filed by the respondents (original defendants) and thereby set aside the order passed by the District Judge, Vizianagaram in Original Suit No.80/12 deciding a preliminary issue as regards the maintainability of the suit instituted by the petitioners - herein (original plaintiffs) for recovery of money.

(2.) It appears from the materials on record that the petitioners - herein (original plaintiffs) instituted Original Suit No.80/12 praying for the following reliefs:-

(3.) In the suit proceedings, the issue as regards the maintainability of the suit was raised on the ground that a partner of an unregistered partnership firm could not have filed the Suit for recovery of money, being hit by Sec. 69 of the Indian Partnership Act, 1932 (hereinafter, the "Act").