High CourtsDivision Bench(1909) 09 MAD CK 0016

T. Seshadri Iyengar vs C. Ramanuja Iyengar

Madras High Court · Decided on 2 September 1909 · Citation: 4 Ind. Cas. 96

HON’BLE JUDGES
Ralph Benson, O.C.J. · Sankaran Nair, J

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Judgment

6 paragraphs · 97 words
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.