Partnership

( Title)

A.B., the above-named plaintiff, states as follows:-

1.     He and C.D., the defendant, have been for year [or months] past carrying on business together under articles of partnership in writing [ or under a deed, or under a verbal agreement ].

2.     Several disputes and differences have arisen between the plaintiff an defendant as such partners whereby it has become impossible to carry on the business in partnership with advantage to the partners.[ Or the defendant has committed the following breaches of the partnership articles:-

3.      

[ As in paras.4 and 5 of Form No.1.]

1.      

2.      

3.      

4.      

5.     The plaintiff claims -

1.     dissolution of the partnership;

2.     that accounts be taken;

3.     that a receiver be appointed.

( N.B.- In suit for the winding-up of any partnership, omit the claim for dissolution; and instead insert a paragraph stating the facts of the partnership having been dissolved.)