- (1.) The defendant appeals.
(2.) The plaintiffs were the partners of a firm known as Harnam Singh Jagat Singh. Before the partition of India they carried on the business of cotton cloth dealers at Lyallpur which is now in Pakistan.
(3.) The defendant is the Delhi Cloth and General Mills Co. Ltd. It is a registered carrying on business at Delhi and other places and has its head office at Delhi. One of the places at which it carried on business before the partition was Lyallpur.;