RAJINDER KUMAR MANGLA Vs. RAJINDER KUMAR GUPTA

JUDGEMENT

(1.) CM NO. 8221 OF 2014

(2.) MAIN CASE

(3.) Briefly stated, the plaintiff (hereinafter referred to as the respondent) filed a suit for recovery of Rs. 1,66,434/- with the allegations that plaintiff along with defendant now appellant Rajinder kumar Mangla and Vivek Gupta, who is nephew of the plaintiff, was running a partnership firm under the name and style of "M/s Mangla Ply World". A partnership in this regard was entered into vide partnership deed dated 07.01.2006.