RAM PROTAP CHAMPIA Vs. DURGA PROSAD CHAMPIA

JUDGEMENT

(1.) This appeal is from an order of the High Court of Judicature a Fort William in Bengal, exercising appellate jurisdiction and in effect affirming an order made by Mr. Justice Greaves, sitting in the exercise of the ordinary original jurisdiction of the Court. Both were orders propounded in a suit for the dissolution of a partnership, and their result was to set aside an award of arbitrators so far as that award affected to deal with matters in question in the suit. The appellant upholds the award and asks that the orders setting it aside be discharged.

(2.) The circumstances are somewhat involved and, in detail, elaborate. It will be possible, however, as their Lordships hope, to state the facts in a summary form without endangering such accuracy as is requisite for the purposes of their judgment.

(3.) The disputants are descendants of one Nandaram Chamria, and their disputes are to a large extent, although not altogether traceable to questions concering the division of the estate of one of his sons-Hardatroy Chamria-whose position in the family with his relationship to the parties before the Board appears in the following pedigree, taken from the judgment of Mr. Justice Mookerjee in the Appeal Court.