SANYASI CHARAN MANDAL Vs. KRISHNADHAN BANERJI

JUDGEMENT

(1.) These are consolidated appeals from two decrees of the High Court of Judicature at Fort William in Bengal, passed in separate suits on the 31 January, 1919, reversing two decrees of the Subordinate Judge of the 24 Pargauahs, dated the 28 February, 1916.

(2.) In each suit a money decree was sought against the present appellant, who was a minor at its institution. One suit was brought on a hand-note signed by the minor's three adult brothers; the other on a hath-chitta, signed by his four adult brothers, the youngest of them having then attained majority.

(3.) The ground of liability stated in the plaint is that the defendant and his brothers are owners and partners in ancestral businesses, and the money claimed was borrowed by the brothers for the purposes of the businesses.