G ROYRAO Vs. DATTA VENKATAPATHI RAJU

JUDGEMENT

(1.) This application for leave to appeal to the Supreme Court is filed under Section 110 and Order XLV Rules 2, 3 and 8 C.P.C. and Articles 132 and 133 of the Constitution.

(2.) The suit out of which this application arises was instituted by the first respondent for dissolution of partnership between him and defendants 1 to 6 in the suit and for accounts.

(3.) The suit was mainly contested by the fourth defendant, the other defendants sailing with the plaintiff. The main issue to be tried in the suit, therefore, was whether it was the fourth defendant that was liable to render an account to the other partners.