N CHELLAMMAL Vs. R GANGAMMAL

JUDGEMENT

(1.) ONE Nalliah was the sole proprietor of Balasubramanian Oil and Ginning Factory, Din- digal. He had been purchasing cotton seeds for his business from various traders through M/ s. Murugesan and company (in short'the firm'; )a registered partnership firm. ONE S. Murugesan , V. R. Nagarathina , S. M. Mathiaselvam and R. N. Balu are stated to be the partners of the said firm.

(2.) THERE was one proprietrix concern going by name Prakash Cotton traders, Rajapalayam , and one R. Gangammal is its sole proprietrix. She had been effecting sales of cottonseeds on credit to the said Nalliah. Certain amounts due to her by the said Nalliah had been paid in time oh demand emerging therefor.

(3.) STRONG and stout opposition emerged from the other side to such an application.