NAZIR ABBAS SHUJJAT ALI Vs. RAJE AJAMSHAH

JUDGEMENT

(1.) THIS appeal arises out of a suit for damages for loss said to have been caused to the plaintiff's estate by the negligence of defendant 4. The suit was decreed and defendant 4 appeals.

(2.) THE plaintiff is the owner of the Sansthan estate which is under the Court of Wards Defendant 4 was at all relevant times the plaintiff's manager. He was in charge as such manager from 10th April 1935 to 17th July 1937.

(3.) THE plaintiff's case is that defendant 1 embezzled moneys totalling Rs. 3,613-113 between the period February 1937 down to July 1937, and that these embezzlements were rendered possible by defendant 4's negligence.