NICHENAMETLA SUBRAMANYAM Vs. G ANANDA RAO

JUDGEMENT

(1.) Heard Shri P. Veera Reddy, learned counsel representing appellant- defendant No.2.

(2.) Shri P. Veera Reddy, the learned counsel representing the appellant- defendant No.2, would contend that D.W.1 had clearly deposed that though the partnership had been there, the partnership, in fact, had not commenced the business and even otherwise, in the light of the specific stand taken by the defendant No.2 in the suit (D.W.1) and also in the light of Section 22 of the Indian Partnership Act, the appellant-defendant No.2 cannot be fastened with the liability on the strength of Ex.A.1. The learned counsel had taken this Court through the pleadings of the parties and also the findings recorded in this regard.

(3.) Heard the learned counsel.