SHANKAR TUKARAM MAHENDRAKAR Vs. WAMAN KESHAV SHETYE

JUDGEMENT

(1.) HEARD learned Counsel for the appellant. The appeal is summarily dismissed.

(2.) THE appellant in this first appeal is the defendant in Bombay City civil Court Suit No. 2157 of 1981. By an agreement of conducting, dated 20th July, 1970, the plaintiff permitted the defendant to conduct the business of running a printing press initially for a period of three years. The plaintiff handed over various machineries and articles alongwith the premises to the defendant at the time of entering into of the said agreement. The licence pertaining to the said business stand in the name of the plaintiff. The plaintiff used to conduct the said business in the name of Messrs. Vijay kumar and Printers. The defendant conducted the said business in some other name. The licence conducting was renewed for a period of two years and thereafter for a further period of one year.

(3.) BY a letter, dated 8th August, 1972, addressed by the defendant, the defendant confirmed that the defendant was conducting the said printing press The contents of the said letter are re-produced in Paragraph 41 of the judgment of the Trial Court.