NAGARMAL Vs. BAJRANGLAL

JUDGEMENT

(1.) THIS appeal is brought from a judgment and decree of the High Court of Judicature at Patna of February 8, 1944, which affirmed (save for a certain modification in regard to interest) a judgment and decree of the Subordinate Judge of Sambalpur of November 9, 1988.

(2.) AT all relevant times the appellants carried on business as traders at Sambalpur as a Hindu joint family under the name and style of Ramanand Ganpatrai. The first appellant was the managing member: the second and third appellants are his nephews and the fourth appellant is the son of the third appellant.

(3.) BY it pleader's letter of December 24, 1936, the respondents demanded payment of the sum alleged to be then due from the appellants and, that letter being un -answered, on September 30, 1937, filed their suit, claiming the principal sum of Rs. 33,307 and interest Rs. 3,651 together with future interest.