JAGAT CHANDRA BHATTACHARYYA Vs. GUNNY HAJEE AHMED

JUDGEMENT

(1.) This is an appeal by Jagat Chandra Bhattacharyya, Jogesh Chandra Bhattacharyya and Jyotish Chandra Bhattacharyya, who were sued as representatives of Kush Chandra Bhattacharyya: and, the appeal is against an order of my learned brother Mr. Justice C.C. Ghose, which was delivered on the 24 of August 1924.

(2.) The suit was based on a hundi for Rs. 2,009 drawn by the firm of Kush Chandra Bhattacharyya, carrying on business in Calcutta, in favour of the plaintiff and dated the 24th of February 1921.

(3.) The facts which it is necessary for me to state for the purpose of my judgment are as follows: Kush Chandra Bhattacharyya started the firm of Kush Chandra Bhattacharyya & Co. in 1907--the other partners were Anukul Chandra Bhattacharyya, Atul Krishna Bhattacharyya and one Raj Krishna Sinha and the firm carried on business in Calcutta.