K SURYANARAYANA Vs. P LAKSHMIPATHI RAJU

JUDGEMENT

(1.) This is a miscellaneous appeal preferred against the judgment of the Subordinate Judge, Bapatla dated 18-12-1989 in A.S.No.18 of 1984.

(2.) The appellants are the defendants 1 and 2 in O.S.No.551 of 1980 on the file of the Principal District Munsif Court, Bapatla. The suit was filed by the plaintiff for dissolution of partnership and settlement of accounts of the 1st defendant-firm and to pass a decree in his favour for such amount as he may become entitled to with interest against such defendants who become liable to pay the said amount. The Principal District Munsif Court in its judgment dated 07-5-1984 dismissed the said suit with costs by holding that there is no necessity to pass any order for dissolution of the firm as it was already dissolved on the date of disposing of the mill which is the sole property of the firm in favour of defendants 18 and 19.

(3.) Being aggrieved by the judgment and decree of the trial court, the plaintiff preferred an appeal covered by A.S.No.18 of 1984 on the file of the Subordinate Judge, Bapatla.