J.M.Sheth, J. - (1.) The plaintiff-respondent filed a Regular Civil Suit No. 66 of 1962 against the appellants Nos. 1 & 2 (defendants) for the following reliefs in the Court of the Civil Judge, Junior Division, Navsari at Navsari: 1. The plaintiff be declared to have continued as a partner in the firm of Vijay Sewing Machine Co., as constituted under the agreement, dated 23rd July, 1960 and 15th December, 1960;
(2.) It may be declared that the said firm of Vijay Sewing Machine Co. stood dissolved on 27th February, 1962 on or such date as the Court thinks fit taking the evidence on record;
(3.) The affairs of the said firm of Vijay Sewing Machine Co. be wound up finally after taking all accounts under the direction of this Court and the profits or loss whatever become due at the foot of final account be apportioned between the suit partners according to their respective shares;;