RAJENDRA KUMAR BOSE Vs. BISWARUP DEY

JUDGEMENT

(1.) This appeal arises out of a suit for accounts against an agent.

(2.) The defendant acted as the agent of the plaintiff and his brother (who is the pro forma defendant No. 2 in the present case) up to the year 1319, and from that year upto 1322, the defendant acted as the gomasta of the plaintiff alone.

(3.) It appears that in the year 1916 a suit was instituted by the pro forma defendant, the brother of the plaintiff, for accounts against the defendant. The present plaintiff was made a party to that suit as pro forma defendant No. 2. That suit was decreed on compromise as between the plaintiff and the principal defendant in that suit.