NATWARLAL AMBALAL AND CO Vs. D CHATURBHAI

JUDGEMENT

(1.) * * * *

(2.) In order to show that this entry birds defendant No. 4 reliance was placed on behalf of the plaintiff-appellant on sec. 32(3) and 45 (i) of the Indian Partnership Act 1932 which read as under:

(3.) Notwithstanding the retirement of a partner from a firm he and the partners continue to be liable as partners to third parties for any act done by any of them which would have been an act of the firm if done before the retire- ment until public notice is given of the retirement: Provided that a retired partner is not liable to any third party who deals with the firm without knowing that he was a partner. (4) Notice under sub-sec. (3) may be given by the retired partner or by any partner of the reconstituted firm.