PAWAN KUMAR Vs. SHEELA DHIMAN

JUDGEMENT

(1.) This application is filed under Sec. 151 CPC for condonation of delay of 137 days in re-filing the appeal.

(2.) Against the aforesaid concurrent findings, the present Regular Second Appeal has been filed by the defendants.

(3.) It has not been disputed before this Court that plaintiff was one of the partners of defendant No.2-M/s Mahalaxmi Modern Rice Mills, Shahabad Markanda, as per the partnership deed dtd. 1/4/1999. Plaintiff had asked for the rendition of accounts along with the decree of dissolution of the said firm, distribution of the assets of the firm to the partners to the extent of their shares, besides decree of permanent injunction to restrain the defendants from alienating the property of the firm.