BANSIDHAR Vs. BABU LAL

JUDGEMENT

(1.) The suit out of which this appeal has arisen was brought to recover a sum of Rs. 17,000 odd, the defendants in the case being Babu lal and Kishun Gopal, sons of Kedar Nath. These defendants apparently are the owners of the firm called "Babu Lal and Kedar Nath," carrying on business at Cawnpore. The firm has become insolvent and the estate of the defendants is now represented by the Official Receiver.

(2.) The plaintiffs in the suit are the descendants of one Bhawani Shanker who died on the 12 of February 1912. This man, Bhawani Shanker, owned a business at Farrukhabad which was carried on in the name of Mahanand Ram Bhawani Shanker.

(3.) On the 27 or 28 of December 1911 Bhawani Shanker sent certain hundis to the defendant firm at Cawnpore for realisation and credit to his account.