PARKASH LAL Vs. SHORI LAL

JUDGEMENT

(1.) JUDGMENT

(2.) IN April 1948, Parkasblal, Shorilal and Ram Nath began a partnership business in the name and style of M/s Raj Kamal Electric Press. IN November 1949, Ram Nath left the partnership. The other two continued. This is clear from the partnership deed (Ex DW-1/P-2) dated 1-7-1955.

(3.) THE arbitrator filed the award on 28-7-1978. Parkash Lal filed his objections. THE learned trial court rejected the objections and made the award a rule of the court on 4-6-1980. This appeal is directed against the decision.