BROJENDRA NATH MULLICK Vs. LUCKHIMONI DASSEE

JUDGEMENT

(1.) This is an action by an attorney of this Court upon a promissory note dated the 15 of December 1897 executed by one Mutty Lall Paul, since deceased.

(2.) Mutty Lall Paul died on the 2 January, 1898, and the suit is brought against his heirs and representatives for the amount of the promissory note, viz. Rs. 5,000. The plaintiff's case is that he acted as Mutty Lall Paul's attorney from February 1893 until his death, that he helped him in discovering a forged release and in other ways assisted him in obtaining a decree in the Court of the Subordinate Judge of Alipore declaring the said release to be a forgery, and that in recognition of his Work in connection with these matters Mutty Lall Paul executed the promissory note.

(3.) In his evidence-in-chief he said in distinct terms that the amount of Rs. 5,000 was a reward to him, that he had demanded Rs. 10,000, but the deceased fixed it at Rs. 5,000.