SHRIMANGAL SEN Vs. SHMT MINA DEVI

JUDGEMENT

(1.) This regular second appeal is directed against the judgment and decree of the learned Additional Senior Subordinate Judge (with enhanced appellate powers) dismissing two appeals (one filled by Shri Ram Kishore, defendant No. 2 in the trial Court and the other filed by the present appellant Shri Mangal Sen, defendant No. 1 in the trial court) and affirming the judgment and decree of the trial Court.

(2.) These two appeals arise out of a suit instituted by Smt. Mina Devi, widow of Late Lala Musaddi Lal, for dissolution of partnership and rendition of accounts. Lala Musaddi Lal had died on 25-1-1962 and Shri Mangal Sen, the present appellant, is the brother of the deceased and Shri Ram Kishore, defendant No. 2, the son of the deceased from another wife.

(3.) The suit contested, the pleadings of the parties gave rise to the following five issues :-