SREELAL MANGTULAL Vs. JFMADAN

JUDGEMENT

(1.) This is an appeal by the defendants Sreelal Mangtulal from the judgment of my learned brother Mr. Justice C. C. Ghose, whereby he dismissed an application which was made by the defendants to set aside an award made by the learned Counsel Mr. N. N. Sircar on the 23 of February 1924

(2.) The facts which it is necessary for me to state for the purpose of my judgment are as follows:---On the 16 of March 1921, one G. C. Bose borrowed from one Chaturbhuj Dossa a sum of Rs. 20,000 and he executed a promissory note and a memorandum and deposited with Chaturbhuj the title-deeds relating to a share in certain collieriRs.

(3.) Subsequently Chaturbhuj endorsed the promissory note to J. F. Madan and handed over the title-deeds with the memorandum of deposit to J. F. Madan for valuable consideration.