KIRIT KUMAR TAPULAL BHAMMER Vs. KAKUBAI

JUDGEMENT

(1.) THIS revision is preferred against the order of the Principal Subordinate Judge, Kochi in E.P.No.26/2003 in O.S.No.24/1978. The grievance of the revision petitioners is that the court below did not grant any interest on the goodwill amount and therefore it requires interference.

(2.) IT has to be stated that a final decree on dissolution of partnership was passed by the Additional Subordinate Judge, Kochi on 7.5.1987. The court held that the plaintiff is to get `46,715/=, the second defendant is to get `38,229.50 and the 4th defendant is to get `93,430/= as their share in the goodwill. Again the court held that the plaintiff is to get `63,790/=, the second defendant is to get `3,806.50 and the 4th defendant is to get `1,34,101.50 towards interest from 1.4.1975 to 31.10.1984. IT is also recorded that they will be entitled to get interest to the future periods also.