- (1.) In a partition and administration suit this application has been filed by the legal heirs and representatives of Suchitra Ranjan Ghosh being the respondent nos.1 and 2.
(2.) The case of the petitioner is that their predecessor-in-interest was a partner of Satya Narayan Mistanna Bhandar and had 1/4th share therein. On the death of the predecessor-in-interest of the applicants herein on 16th September, 1989 the partnership was reconstituted on 18th September, 1989.
(3.) Under the Partnership Deed of 1989 the partners therein agreed that in case any sums was payable to the deceased partner as on 16th September, 1989 such sums would be paid or recovered as the case may be. As no sum has been paid, the legal heirs and representatives continue to have 1/4th share in the said partnership firm. As no accounts has been furnished and no payments made the petitioners are entitled to dissolution of the partnership business of Satya Narayan Mistanna Bhandar. For non-furnishing of accounts Joint Receivers appointed be directed to take physical possession of the business of the partnership firm and the accounts as on 16th September, 1989 be ascertained.;