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Judgment
7 paragraphs · 145 wordsThe District Judge''s finding is sufficiently clear. The only question raised was whether or not there was a partnership at the time of the
acknowledgment. This the Judge negatives.
A surviving partner cannot bind the representatives of a deceased partner unless he is authorised to do so. It is not suggested in this case that the
surviving partner was so authorized except in so far as that is implied by the continuance of the partnership and this is negatived by the Judge.
We are unable to see that the law is in any way affected by the Sections of the Contract Act referred to. The fact that the partnership is being
wound-up is not of itself sufficient to authorise a surviving partner to bind the representatives of a deceased partner by acknowledging a debt.
The second appeal is dismissed with costs