FRAMROZ EDULJEE DINSHAW Vs. MAHOMED ESSA

JUDGEMENT

(1.) The plaintiff filed this suit to recover the sum of Rs. 40,000 with interes at six per cent, from March 27, 1922, until judgment, on a promissory note which was worded as follows: March 27, 1922. On demand we promise to pay in Bombay to Mr. F.E. Dinshaw or order the sum of forty thousand rupees for value received. Ludha Ebrahim & Co.

(2.) Suleinan Abdul Wahed, who carried on business in the name of Ludha Ebrahim & Co. with three other partners, haying died, the record was altered by substituting as defendants the three surviving partners, the executors of the Will of Suleman.

(3.) At the hearing the defendants, did not appear.