PONNAMMA Vs. KAMALESWARAN

JUDGEMENT

(1.) A suit for dissolution of partnership and rendition of accounts was decreed by the court below. The dis-satisfied defendants-defendants 2, 3, 6 and 7 - have filed the appeal challenging the decree. (The only defendant in the suit had passed away during the pendency of the suit. The 2nd defendant is his widow, and defendants 3 to 7 are the children. Defendants 4 and 5 have been made respondents in the appeal).

(2.) The following are the skeletel facts relevant for the appeal.

(3.) Narayanan Chellappan - 'Chellappan contractor' as he appeared to have been familiarly known - had small beginnings in his life. He did not have much of formal education. That, however, was one inhibiting factor for his business success. He undertook the execution of many works under the Government, and the authorities like the Electricity Board. Sometimes he did the business by himself. Sometimes in collaboration with others. Jayapalan, his brother inlaw (wife's brother) examined in the case as P.W.3, was also in similar line but with less success. Chellappan had a partnership with him. That was way back in 1948. (See Ext. B5 partnership deed). That came to an end on 6-6-1950 when the dissolution of that firm was notified in the Gazette (Ext. B7). There was yet another firm, Kairali Corporation in which Chellappan was a partner. That firm had about seven partners. That too was later discontinued.