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Judgment
6 paragraphs · 114 words
1.
A wide meaning has, no doubt, been given to the words of Article 116 of the schedule to the Limitation Act. But the present case--a suit for an
account by one partner against another after dissolution of the partnership--in our opinion, is altogether beyond the scope of the article. The only
case approching this one (Ranga Reddi v. Chinna Reddi I.L. R. 14 M. 165) is plainly distinguishable. We are not prepared to say that the article
can be stretched to cover every case in which the plaintiffs claim may, in its origin, be referred to a contractual relation which is expressed in a
registered agreement.
2.
The application is dismissed with costs.