- (1.) THIS is a second appeal by the defendant in a suit for rendition of accounts.
(2.) THE case of the plaintiff, whose representative in interest is now the respondent is that he entered into a partnership in one adventure with Manroop Chand, and that in that adventure the plaintiff and the said Manroop Chand had purchased 36 tins of ghee on Chait Budi 6, Sambat 1994, to be sold for profit. Some of these tins were sent by the plaintiff to Kanaji Kistoor Chand from Sirohi and 15 tins were sent by the defendants from Sirohi to Dhulaji Gomaji at Shivganj, while one tin was sold at Pindwara. The plaintiff alleged that the partnership continued till 8-7-44, and the suit was instituted on 8-7-47.
(3.) MANROOP had died, and his legal representative Dharam Chand denied the partnership, and raised a plea of limitation.;