MARY KHAYAT Vs. NASRALLAH SALIM KHOURY

JUDGEMENT

(1.) This appeal is brought from a judgment of the Supreme Court of Palestine of 14 February 1945, affirming the judgment of the District Court, Haifa, of 7 March 1944, whereby that Court had dismissed a claim made against the respondents by the appellant.

(2.) The short question in the appeal is whether the appellant is entitled to recover interest from the respondents on three promissory notes, all signed by the respondent Nasrallah Salim Khoury on 11 October 1929, of which the particulars are as follows : (i) for 2,000 Turkish gold pounds maturing on 23 May 1930; (ii) for 300 Turkish gold pounds maturing on 23 May 1930; (iii) for 47 Turkish gold pounds maturing on 21th October 1929.

(3.) The respondent N. S. Khoury and his late brother Youssif formerly carried on business in partnership as merchants at Haifa under the name of "S. N. Khoury" and in that name were adjudicated bankrupt on 27th October 1930.