ABDUL LATIF Vs. MOHAMMAD SIDDIQ

JUDGEMENT

(1.) M/s. Mohammed Hasan and Mohammad Siddiq, a partnership firm was constituted of Abdul Karim (now deceased) and Mohammad Siddiq, defendant as partners. It was engaged in the business of general merchandise but principally in the manufacture and sale of umbrellas. The deed of partnership is dated 14-12.1949. Abdul Karim died on 4-8-1982. The partners had following share ratio of profit and losses : 1. Mohd. Siddiq -75% 2. Abdul Karim -25%

(2.) Admittedly, even after the death of Abdul Karim the erstwhile business of the partnership is being carried on by the defendant at the same premises as heretobefore.

(3.) The plaintiffs as legal representatives of Abdul Karim have filed this suit firstly for passing a preliminary decree declaring the proportionate shares of the plaintiffs/parties and secondly for passing a final decree directing the defendant to render accounts of the firm and to allot the plaintiffs their shares with interest thereon. Along with the suit the plaintiffs filed three applications seeking certain interim reliefs.