SAIT KESARIMAL MULAJI Vs. SALT NAINIMAL

JUDGEMENT

(1.) The Plaintiff in O. S. No. 258/50, District Munsif Court, Amalapuram is the appellant. The sixth respondent was the seventh defendant in the suit. It is firm which originally consisted of two partners, Sait Anjarmal and Sait Chunilal who were brothers. After their death, the firm was continued by their legal representatives, namely, the sons and widow of Anjarmal and the widow of Chunilal who were defendants 1 to 4 and 5 respectively. The sixth defendant was added on the ground that he was a partner of the seventh defendant firm, but the defendants denied that he was a partner.

(2.) The suit was filed against the defendants praying for a decree directing the defendants to render a true and correct account of the dealings between the plaintiff and the defendant firm and for a further direction to pay the amount that may be found due to the plaintiff on taking accounts.

(3.) The cases of the Plaintiff as stated in the plaint is briefly as follows: