S K SEIGLL Vs. RAKESH SEIGLL

JUDGEMENT

(1.) .

(2.) THIS is a petition Shd under S. 41 read with Second Schedule of the Arbitration Act. There are two respondents. The petitioner and the respondents constituted a partnership firm in the name and style of 'S. K. Sei2.ell and Company' by deed of partnership dated 1-6-1981. The partnership was at will. The relevant clause 11 of the partnership deed is as under :-

(3.) . These clauses, to my mind, would apply only in a case where out of the three partners, one retires. If there are only two partners then on the retirement of one of the. partners. the firm stands dissolved and consequences on the dissolution of the firm follow.