(1.) THIS is an appeal from the decision of the High Court, Patna, affirming a decision of the District Judge, Cuttack, allowing an application by a relative of the minor son of the first appellant and the second appellant for the appointment of a guardian of the property of the minor son of the first appellant.
(2.) THE position arose in this way : Up to 1919 there was a joint Hindu family consisting of the branches of three brothers Bhaban, Gouranga's. son Muralidhar, the applicant in this case, and Khetrabasi. THEy had some considerable zemindari properties, and they also carried on a money-lending business.
(3.) ON appeal the learned Judges went very carefully into the evidence of the uniting of these two brothers, and in a judgment in which they revived the whole of the evidence, which is largely documentary, they came to the conclusion that it was not proved that there had been in the year 1919, or at all, any such uniting as has been alleged.