RAMAN KAPOOR Vs. O P KAPOOR

JUDGEMENT

(1.) Facts AND BACKGROUND

(2.) The following partnership firms were constituted at different times between the parties to the lis:-

(3.) M/S Kapoor Sons and Co., the partnershiop firm was constituted in 1966 and the appellant was one of the partners though being minor. The firm was later reconsituted by Deed of Partnership dated 01.04.88 and at that time, the partners were O.P. Kapoor (16%), Arun Kapoor (21% share), Lalit Kapoor (21% share), the appellant, Raman (21% share) and Anil Kapoor (21% share).