MULCHAND NAROTAM Vs. MANECKCHAND HARJIVAN

JUDGEMENT

(1.) This is a suit for a dissolution of partnership, accounts, and contribution.

(2.) To appreciate the difficulties that arise in the case it is necessary to make a short statement of the facts.

(3.) The partnership commenced on the 8 December 1894, with nine members. Of these, Narottam Kanji died on the 30 of January 1895, and Morar Nichha on the following 12 September.