MADUSOODANAN NAIR Vs. SURESH KUMAR

JUDGEMENT

(1.) The 1st defendant in O.S.No.385/2006 on the files of the Principal Sub Court, Kottayam, in a suit for setting aside a partnership deed and a declaration of existence of a partnership firm and also the consequential relief in the form of injunction restraining defendants from impairing the rights of the plaintiff over the firm, has come up in the present appeal raising certain intricate questions regarding the applicability of Sec. 69 of the Indian Partnership Act, 1932.

(2.) Brief facts necessary for the disposal of the appeal are as follows:

(3.) On 6/6/2016, this Court admitted the case on the following substantial questions of law: