JANARDAN SHAHA PODDAR Vs. RADHA BULLAV SHAHA

JUDGEMENT

(1.) This appeal arises out of a suit for accounts.

(2.) The plaintiff and the defendant No. 1 carried on a partnership business from the year 1311. It Was closed at the end Of 1313, corresponding to April 1907.

(3.) The suit was brought oh the 8th March 1912, that is more than three years after the dissolution of the partnership. Prima facie, the suit was barred by limitation. But the plaintiff relies upon a document called an abichalnama as containing an acknowledgment which saves the claim from being barred.