DHRUV CHANDIRAM Vs. H CHANDIRAM

JUDGEMENT

(1.) The plaintiff has filed the suit for dissolution of the partnership and rendition of accounts of the firm M/s Punjab Manufacturing Corporation. The first defendant had two sons, namely, Balwant Singh Chandiram and Suresh Chandiram. The plaintiff Mr. Dhruv Chandiram, is the son of Balwant Singh Chandiram. The second defendant Suresh Chandiram is the son of first defendant. The 4th defendant is the widow of Balwant Singh Chandiram. The marriage between Balwant Singh Chandiram and Mrs. Neera Chandiram (4th defendant) was the dispute by defendants 1 to 3. On 07.06.1984 Mr. Balwant Singh Chandiram was expired.

(2.) It is the case of the plaintiff that he attained majority on 06.07.1995. Till that date the plaintiff was being paid a sum of Rs. 2000.00 by crossed cheque and a telephone was provided and rent of the premises where the plaintiff and the 4th defendant is living was being paid by the first defendant out of the profit of the partnership firm.

(3.) When in the year 1995 the payment was stopped and the telephone was disconnected, the plaintiff demanded the restoration of the same. In August 1995, the first defendant wrote to the plaintiff by a letter dated 11.08.1995 that the plaintiff was taken into the partnership for shareing the benefits and those benefits have been withdrawn with effect from 01.04.1995.