DIPEN KUMAR DAS Vs. MAHANAND DAS

JUDGEMENT

(1.) This appeal is by the plaintiff against the order of remand dated 13.3.85 by the court of appeal below.

(2.) In order to appreciate the aforesaid submissions advanced by the Learned Counsel for the appellant, it is necessary to state a few facts.

(3.) It would be pertinent to mention a few important terms of the Partnership Deed dated 15.4.67 between the plaintiff and the defendant and the same were as follows : - -