M SIVAKUMAR Vs. TMT R TAMILSELVI

JUDGEMENT

(1.) The second defendant is the appellant, who lost his case before the lower Court in O.S.No.1208 of 1996, has come forward with this appeal.

(2.) The sum and substance of the plaint averments are as follows:

(3.) While so, the partnership business was carried on by the second defendant, but, the yearly accounts were not settled and the second defendant used to borrow recklessly and utilise the same for his own personal benefits that led to the loss of the partnership firm. The second defendant has been acting adversely to the interest of the partnership firm and he is guilty of mismanagement of the suit partnership business and also guilty of misappropriation of partnership funds. Further he has locked the premises and absconded himself. All these acts have led the plaintiff to dissolve the partnership firm.