KRISHAN KUMAR Vs. KNITTING INDUSTRIES

JUDGEMENT

(1.) :-

(2.) THESE are two appeals viz. FAO (OS) 28 of 1971 and FAO(OS) 29 of 1971, against an order made by a learned Single Judge of this Court. As both these cases were decided by the same judgment two separate appeals have been filed by Shri Krishan Kumar who was respondent No. 4 before the learned Single Judge and is appellant before us.

(3.) THE authority of a partner to bind the firm conferred by this section is called his 'implied authority'.