M. ARUNACHALAM Vs. R.M. CHOCKALINGAM

JUDGEMENT

(1.) This appeal has arisen from the judgment and decree dtd. 20/2/2020 passed in O.S.No.79/2010 on the file of the Senior Civil Judge, Virajpet, wherein the Trial Court decreed the suit partly.

(2.) The ranks of the parties henceforth will be considered as per their rankings before the Trial Court, for convenience.

(3.) The case of the plaintiff is that the original partnership firm was constituted by four persons, namely Smt. M. Lalitha, Smt. N. Seethalakshmi, Smt. V. Valliammai and the plaintiff. The name of the firm is M/s. Bajie Collie Saravana Estate, under the registered partnership deed dtd. 10/5/1979.