SWARN KANTA Vs. NIRMAL KUMAR AND OTHERS

JUDGEMENT

(1.) Cm-4857-C-2018

(2.) Plaintiff-Appellant is in the regular second appeal against the judgment passed by the learned First Appellate Court while reversing the judgment and decree passed by the learned trial Court.

(3.) Plaintiff-Smt. Swarn Kanta and her son late Sh. Mohit Singla were running a business in partnership under the name of M/s Canrod Steels. It is the pleaded case of the plaintiff that she along with her son entered into a new partnership with Tarsem Chand Jindal and Harbans Lal. Hence, a fresh partnership deed was executed on 10.11.1987 Ex.DW-3/B on the record. It was specifically noted in the partnership deed that the existing partners were facing financial crises to run the existing business smoothly and have agreed to admit Sh. Tarsem Jindal and Sh. Harbans Lal into partnership. A new partnership deed is signed by Mohit Singla and Swarn Kanta.