NARANJI VASANJI Vs. MOTI GOVANJI

JUDGEMENT

(1.) This suit was filed by the two plaintiffs who are bankers against the original defendant who had done business as a pleader for the ancestral firm which originally comprised the plaintiff's father and the two plaintiffs themselves.

(2.) Subsequently, however, a minor son was born to one of the plaintiffs.

(3.) The suit was filed by the two plaintiffs, their father being dead, to recover a sum including principal and interest of over Rs. 2.000 from the defendant, a pleader and paragraph 16 of the plaint puts forth their case. There they say " all of us were members of a joint Hindu family living in union in every respect. And while living in union Govan Nathaji and Laloo Govanji died. The deceased Laloo has no issue; therefore his right, title and interest in the debt in suit have come to an end and according to the rule of survivorship we plaintiffs alone have become owners of the debt in suit; therefore we have brought the suit in our names. "