V.M. THULASINGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed for a declaration to declare that the petitioner is the sole Proprietor of the business as Dealer of the second and third respondents and the fourth respondent cannot be treated as Partner in the business of the petitioner in the absence of any Partnership Deed.

(2.) The case of the petitioner is as follows:

(3.) The fourth respondent filed a counter affidavit disputing the claim of the petitioner. The crux of the contention raised by the fourth respondent is as follows: