Liability of the firm for
wrongful acts of a partner.
26.
LIABILITY OF THE FIRM FOR WRONGFUL ACTS OF A PARTNER.
Where, by the wrongful act or omission of a partner acting in the ordinary course of the
business of a firm or with the authority of his partners, loss or injury is caused to any
third party, or any penalty is incurred, the firm is liable therefore to the same extent as
the partner.
