AIR 2014 KERALA 109 ::2014 (1) Ker LT 608 ::(2014) 2 Ker LJ 203

Kerala High Court

Hon'ble Judge(s): P. R. Ramachandra Menon , J

Partnership Act (9 of 1932) , S.63, S.59, S.42— Kerala Partnership (Registration of Firms) Rules (1959) , R.4(2)— Dissolution of firm - Expiry of tenure of firm - Dissolution is automatic - Amendment of tenure from '5 years' to '30 @page-Ker110years' not brought to notice of Registrar nor incorporated in Register at time firm was in existence - Amendment sought to be incorporated subsequent to dissolution - Cannot be allowed - Firm stood automatically dissolved and lost colour and characteristics of a 'registered firm' - Refusal to incorporate amendment proper.2009 (4) Ker LT 806, Disting. (Para 10 11)