SPUR TANK ROAD FILLING STATION Vs. F JAYAKUMAR

JUDGEMENT

(1.) THIS second appeal is focussed by the defendants 1 and 2, animadverting upon the judgment and decree dated 15.02.2007, passed by the learned Additional District Judge, Fast Track Court No.II, Chennai-1 in A.S.No.158 of 2004 reversing the judgment and decree dated 31.03.2000 passed by the learned XI Assistant Judge, City Civil Court, Chennai in O.S.No.9251 of 1987. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) NIGGARD and bereft of details, a summation and summarisation of the relevant facts, as found exemplified from the plaint is set out thus:

(3.) D1 and D2 also filed the additional written statement, the warp and woof of it would run thus:As per Section 68 and 69 of the Indian Partnership Act, the suit is not maintainable. The suit filed for dissolution of such alleged unregistered partnership is not tenable.