ABHI PROSAD SEN Vs. PUSPA DOSHI

JUDGEMENT

(1.) The case of Abhi Prosad Sen and Minati Sen, respectively the plaintiffs Nos. 1 and 2 in this suit, is that the plaintiff No. 1 became a tenant of a room numbered 12B in premises No. 44, Ezra Street, Calcutta where he started a business under the name and style of Boson and Company as the sole proprietor thereof. Sometime in 1963, the plaintiff No. 1, in his said business, was inducted as a tenant of another room in the said premises numbered 13B.

(2.) The plaintiff No. 1 was also a tenant in room No. 14B in the said premises since 1956 where he was carrying a separate business under the name and style of Universal Distributors. Sometime in 1968 the plaintiff No. 1 entered into a partnership with one Omprokash Gab rani in respect of the said business Universal Distributors. In 1969 the plaintiff No. 1 retired from the partnership and his wife, the plaintiff No. 2, along with one Sunil Choudhury became partners in the said firm.

(3.) Ramesh Doshi, the defendant No. 3, started financing the firm Universal Distributors from October 1978. A sum of about Rupees 3 lakhs was advanced by the defendant No. 3 to the said firm on the understanding that Subhas Doshi, the brother of defendant No. 3 would be admitted as a partner in the said firm.