HARIBANGSA SHIBDAS RAKSHIT Vs. NALINI MOHAN SHAHA

JUDGEMENT

(1.) This is an appeal by the defendants from the judgment of Greaves, J., whereby he gave judgment for the plaintiffs for Rs. 4,750 and costs.

(2.) The cases made by the plaintiffs and the defendants in the pleadings are fully set out in the learned Judge s judgment, and I need not refer to them in detail.

(3.) The case made at the trial for the plaintiffs was based upon the evidence of Bhuban Mohan Saha, who stated that he looked after the plaintiffs business.