NARRONDAS RAMJI Vs. NARRONDAS RAMJI

JUDGEMENT

(1.) In this case the two plaintiffs, Narandas Ramji and Cursondas Ramdas Bhanji, the executors of the last will of Ladhoo Kara, 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.

(2.) It appears that Ladhoo Kara and his uncle Ramji Lukhmidas carried on business in Bombay and elsewhere in partnership in the name of Ramji Lukhmidas from 1884 to 1960, Ladhoo Kara's share being 3/16ths and Ramji Lukhmidas share 13/16ths.

(3.) In 1891 the said firm of Ramji Lukhmidas became entitled to 1/4 share in a Mill called the Hongkong Mills, other sharers being Gordhandas Cursondas and Govindjee Thakersey and Co.