D. N. Roy, J. - (1.) These are two connected special appeals under Chapter VIII, Rule 5 of the Rules of the Court.
(2.) The appellants in both the cases are Bishambhar Nath and Gur Prasad; the defendants and the respondents are Srimati Suraj Kali and Krishna Kumar. The plaintiffs Special Appeal No. 183 of 1958 arises out of First Appeal From Order No. 124 of 1956, which in turn arose out of an order dated the 23rd of April 1956 of the Court of first instance. Special Appeal No. 198 of 1958 arises out of First Appeal From Order No. 153 of 1956 which in turn arose out of an order dated 7th of February 1956 of the same Court.
(3.) The facts giving rise to these special appeals are these. The plaintiffs instituted a suit against the defendants claiming : (a) declaration to the effect that the partnership be declared dissolved from 12th of April 1954 or with effect from such date as the Court may deem fit. (b) that accounts of the partnership be taken and the defendants be ordered to render full and correct accounts for the period 19th October 1952 to 12th of April 1954 and a decree be passed for whatever sum that may be found due upon proper accounting.;