T SESHADRI IYENGAR Vs. CRAMANUJA IYENGAR

JUDGEMENT

(1.) Exhibit A is found to have been executed in view of the contemplated dissolution of partnership between the defendant and Dorasawmy Iyengar. The partnership was not dissolved.

(2.) The plaintiff was not credited with the amount of Rs. 430 in the account books, nor was the deed executed by the defendant as agreed, and the parties knew that the plaintiff had not obtained any lease from the Municipality. In these circumstances we are unable to say that the Judge is wrong in holding that there was any completed agreement.

(3.) The appeal is dismissed with costs.