SAJINI MATHEW Vs. MARIAMMA SAKHARIAH

JUDGEMENT

(1.) The petitioner and respondent executed a Partnership Deed on 15/9/2007 to establish a Partnership under the name and style 'St. Mary's Agencies'. The firm is engaged in the business of automobile fuels, oil and allied goods.

(2.) It was decided by the Partners to establish a petroleum retail outlet for carrying out the above business at Manarcadu. On account of the interference from the part of the husband of the respondent, it became impossible for the petitioner to look after the business of the firm in a peaceful manner, contends the petitioner.

(3.) On account of the undesirable interferences, several disputes have cropped up between the petitioner and the respondent. The cordial relationship between the Partners strained. On account of the undesirable events, it has become impossible for the petitioner to continue with the partnership arrangement and she desired to dissolve the same.