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Judgment
5 paragraphs · 109 words
Byers, J.—The learned Subordinate Judge has overlooked the mandatory provisions of Section 69 (2), Partnership Act. The suit was
brought by the son of a deceased partner, and it is now argued that the registration of the father''s name holds good for the son, as if the
relationship were that of a coparcenary. Section 63 (1) of the Act provides for the correction of the register when changes occur in the constitution
of a registered firm; as the plaintiff has not had his name included in the register, Section 69 (2) is a bar. The suit is not maintainable and it is
ordered to be dismissed with costs throughout.