CHAMAN LAL Vs. RAM SAROOP

JUDGEMENT

(1.) THE original Plaintiff who has lost in both the lower Courts, has preferred this appeal for obtaining a decree for dissolution of a Partnership and taking of accounts, and for money decree that would be found due to him.

(2.) THE appellant -plaintiff filed a suit against the respondent -defendant on following contentions: -

(3.) THE trial court held that relationship of partnership of plaintiff and defendant did not exist. The tenor of reasoning given by him indicates that he was of the view that unless it could be shown that such a firm carried on business, the existence of partnership cannot be inferred. He took into account the aspect that the shares of the plaintiff and the defendant had not been mentioned in the agreement dated 25.3.1972 by which plaintiff and defendant were to continue the partnership after the outgoing partners.