GANESH CHANDRA MUKHERJI Vs. GOPAL CHANDRA HAZRA

JUDGEMENT

(1.) This is an appeal at the instance of the defendants against the Judgment and order No. 58 dated July 18, 1975, passed by the Subordinate Judge, 4th Court, at Alipore in Title Suit No. 15 of 1974 allowing the plaintiff's application for appointment of a receiver.

(2.) The plaintiff Sri Gopal Chandra Hazra instituted a suit being Title Suit No. 15 of 1974 in the 4th Court of Subordinate Judge at Alipore for a decree for dissolution of partnership executed and registered on 4th September, 1964 as well as for dissolution of the second partnership registered on 4th October, 1969. and for accounts of the partnership business and for appointment of a receiver.

(3.) In the said suit the plaintiff filed an application for appointment of a receiver stating inter alia that the plaintiff and the defendants Nos. 1 to 3 who were at one time employees of Patterson Engineering Co. (India) Private Ltd. constituted a partnership business under the name and style of 'Pearl Filter Enterprises'. The partnership deed was executed by them and the same was registered on September 12, 1964, with the Registrar of Firms. The firm carried on the business of water purification, engineering and all sorts of contracts in connection with filtered water supply and at the time it had its place of business at 14-D, Shankar Bose Road, Calcutta-27. Subsequently the place of business of the film was shifted to 87 Chowringhee Road, Calcutta-20.