TURNER Vs. RAHIMBHOY HUBIBBHOY

JUDGEMENT

(1.) THIS suit is brought by the assignee of Alladinbhoy, who became insolvent in the year 1867, against the Appellant, to recover assets alleged to belong to the insolvent's estate, of which the Appellant had wrongfully become possessed.

(2.) THE dispute is now narrowed down to two items, one being what is called the China assets, and the other certain shares in a joint stock company called the Elphinstone Land Company.

(3.) THEIR Lordships entirely accept the view which both the Courts below have taken, that the insolvent, his son, and his two brothers, Ahmedbhoy and the present Appellant Rahimbhoy, combined together to conceal the property of the insolvent with the view of defrauding his creditors.