K CHANDRASEKARAN Vs. O KUMARESAN

JUDGEMENT

(1.) APPEAL against the judgment and decree made in A.S.No.231 of 1987, on the file of the Principal District Judge, Madurai dated 12.4.1988 confirming the judgment and decree granted in favour of the plaintiff in O.S.No.408 of 1985, on the file of III Additional Subordinate Judge, Madurai dated 25.9.1987.

(2.) THE twice defeated defendants are the appellants in this Second Appeal.

(3.) ON consideration of the evidence, oral and documentary, the learned Subordinate Judge granted a decree in favour of the plaintiff for dissolution of the partnership firm and for accounting from 6.2.1974. Aggrieved at the said judgment and decree, the defendants preferred A.S.No.231 of 1987 and the learned Principal District Judge by the impugned judgment dismissed the appeal confirming the judgment and decree granted in favour of the plaintiff. Aggrieved at the said judgment and decree, the defendants again have come forward with this appeal.