RUKMANI DEVI Vs. FEDERAL AUTO STORE

JUDGEMENT

(1.) This suit has been filed by Rukmani Devi. Rukmani Devi asserts that her husband Aditya Narain was partner of defendant No.l, M/sFederal Auto Store. The other partner of the husband was Mr. Pradeep Kumar Goel.

(2.) Rukmani Devi,in this suit,claims Rs.l,35,484.50p. Statement of Mr.Arjun Dass was recorded for and on behalf of the plaintiff, and defendant No.2 has come into witness box as a witness also. His statement makes the nature of the transaction between the parties quite clear.

(3.) It is admitted by Pradeep Kumar Goel that Rukmani Devi, the plaintiff, is the wife of Late Aditya Narain, and that Aditya Narain died on 18.08.1978, and that Aditya Narain was a partner with Pradeep Kumar Goel till he died. It is asserted by Pradeep Kumar Goel that regular books of accounts were kept by the defendant No. 1. He brought the account books with him to Court, in which the account of Rukmani Devi was recorded.