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Judgment
Somayya, J.—The findings are accepted. The result is that the defendant is entitled to be given credit for Rs. 1,449-14-8 in addition to the
sums which are found in the plaintiff''s accounts. The lower Court has found that these payments are true. On the other side, the plaintiff is entitled
to get a sum of Rs. 1,372-3-9 in all for all the three periods covered by the suit. The final result is that nothing is owing to the plaintiff. It was
argued that the defendant''s firm is an unregistered firm and that therefore the defendants are not entitled to prefer the appeal. I cannot accept this
argument. Section 69 of the Partnership Act prohibits a suit by the members of an unregistered firm. If a suit is filed against certain persons who
carry on business without getting themselves registered and a decree is passed, they certainly ought to have the right of preferring an appeal and of
questioning the correctness of the decisions of the trial Court. I, therefore, reject this contention. The result is that the second appeal fails and is
dismissed with costs.
(No leave).