NARANDAS RAMJI Vs. NARANDAS RAMJI

JUDGEMENT

(1.) In this case the two plaintiffs, Narandas Ramji and Cursondas Ramdas Bhanji, the executors of the last will of Ladhoo Kara, herein after referred to as L.K., sue the defendants (1) the said Narandas Ramji, (2) Damodar Ramji, (3) Nagindas Doolabdas and (4) Rattonji Cursetji Wadia, the executors of the last will of Ramji Lukhmidas hereinafter referred to as R.L.

(2.) It appears that L.K. and his uncle R.L. carried on business in Bombay and elsewhere in partnership in. the name of R.L. from 1884 to 1900, L.K's share beingf (sic) the and R.L.'s share (sic)

(3.) In 1891 the said firm of R.L. became entitled to 1/4 share in a Mill called the Hongkong Mills, other sharers, being Gordhandas Cursondas and Govindjee Thakorsey and Co., hereinafter referred to as G. T. and Co.