V. SUMITRA REDDY Vs. K. RANGANADHA REDDY

JUDGEMENT

(1.) In this appeal, challenge has been made to the judgment and order dtd. 9/4/2012 passed by the then High Court of Judicature of Andhra Pradesh at Hyderabad (briefly the 'High Court ' hereinafter) in Civil Revision Petition No. 1554 of 2011 filed by the first respondent.

(2.) The issue involved pertains to the share of the first respondent in the assets of the partnership firm on its dissolution. Pertinently, the issue centers around the interpretation of the provisions of Ss. 46 and 48 of the Indian Partnership Act, 1932 (briefly 'the Partnership Act ' hereinafter) in the context of Ss. 7 and 43 thereof.

(3.) At the outset, relevant facts may be noted.