TURLAPATI MURALI KRISHNA Vs. TURLAPATI HANUMANTHA RAO

JUDGEMENT

(1.) The appellant was the plaintiff in O.S.No.503 of 1980 on the file of the Court of the learned II Additional Subordinate Judge (Senior Civil Judge), Vijayawada. The respondents were the defendants.

(2.) The appellant laid the suit for dissolution of the 6th respondent firm and for rendition of accounts. On contest, a preliminary decree was passed in this suit on 20/7/1982 declaring that the appellant is entitled to 15% of the profits of the 6th respondent among other directions.

(3.) A commissioner was appointed directing to determine this 15% share of the profits of the 6th respondent by the trial Court when passing the preliminary decree.