JAMSETJI NASSARWANJI GINVALLA Vs. HIRJIBHAI NAVROJI ANKLESARIA

JUDGEMENT

(1.) This suit was filed by Hirjibhoy Naoroji Anklesaria as the administrator with the will annexed of Naoroji Nasserwanji Ginwalla against Jamshedji Nasserwanji Ginwalla, Ardeshir Nasserwanji Ginwalla, and Dinshaw Pestonji Ginwalla, the first two being the surviving partners of Naoroji Nasserwanji and the third being the administrator ad litem of the estate of Pestonji, another partner who survived Naoroji, but is now dead. Naoroji "Nasserwanji died on the 7th of February 1885 being then a partner with his three brothers in the cotton-ginning and trading business in Gujarat which was carried on under the title of Nasserwanji Hirjibhai Cotton Ginning Company.

(2.) The plaintiff prays that the first two defendants and the third defendant as administrator of the estate of Pestonji Nasserwanji Ginwala be directed to render an account of all the assets of the deceased Naoroji Nasserwanji Ginwala at the time of his death retained and employed by the first two defendants and the said Pestonji Nasserwanji Ginwala in their business with compound interest with half yearly rests at the rate of nine per cent, per annum.

(3.) His suit was filed on the 21st of January 1909, that is to say, about twenty- five years after the death of Naoroji Nasserwanji.