KANAGAMMAL Vs. THEATRE ABIRAMI PARTNERSHIP CONCERN THROUGH

JUDGEMENT

(1.) THE appellant herein, who is the plaintiff in the suit has preferred this appeal against the judgment and decree made in O.S.No.226 of 1986 dated 27.04.1993, on the file of Additional Sub Court, Dindigul. THE suit has been filed for dissolution of the partnership and for rendition of accounts.

(2.) THE case of the plaintiff in a nutshell is as follows: THE first defendant firm is a partnership firm. THE said firm has been started in pursuant to the registered partnership deed dated 14.06.1979 entered into between the plaintiff and the defendants 2 to 4. In pursuant to the same, the theatre has been constructed and run in the name of 'Abirami THEatre'. THE plaintiff has paid the share of Rs.2,20,000/-. THE second defendant is the Managing partner. Shops have also been constructed by the firm. THE defendants 5 to 14 are the tenants of the shops. Since the second defendant has refused to share the profit and give accounts inspite of the request made by the plaintiff on several occasions, the present suit has been filed for dissolution of the partnership firm and rendition of accounts. THE partnership firm being registered, under Partnership Act 1932, the suit will have to be decreed as prayed for.

(3.) THE following issues have been framed by the trial Court which are as follows: