BRIJMOHAN Vs. MOHABIR

JUDGEMENT

(1.) The plaintiff in this case claims to be the sole proprietor of a business known as Debibux Brijmohan, the gaddi of which is at No. 61, Cross St. This business was formerly a joint family business, the proprietors being the plaintiff, his brother Debibux, and Basudeo, the son of a deceased brother.

(2.) In 1930 Basudeo separated taking his share of the assets of the business which was thenceforward carried on by the plaintiff and Debibux.

(3.) Debibux is now dead, but before his death he too separated from the plaintiff. The dales of these two separations are-October 21, 1930, a February, 28, 1932. The public was informed of them, by a notice appearing in the Calcutta Exchange. Gazette of August 23, 1932, and with regard to Debibux retirement, the entry in the firm's nakkal has also been tendered (Ex. B 1). The plaintiff says that Debibux left all his property to Basudeo's son Basant Kumar.