AIR 1960 JAMMU AND KASHMIR 101

Jammu And Kashmir High Court

Hon'ble Judge(s): Janki Nath Wazir , C.J. AND S. Murtaza Fazal Ali, K. V. Gopalakrishnan Nair , JJ

Partnership Act (9 of 1932) , S.69(2)— Provision is mandatory - Partnership not registered on date of suit - Subsequent registration cannot cure defect. 7 J and K LR 120 (FB), Overruled. The provisions of S. 69 cl. (2) are mandatory and the registration of the firm is a condition precedent to the right to institute the suit and if on the date of the institution of the suit the firm is not registered, the subsequent registration cannot validate the suit. The only option left to the court is to dismiss it.