MAGANLALJI GORDHANLALJI MAHARAJ Vs. PURSHOTTAMLALJI WAGHESHLALJI MAHARAJ

JUDGEMENT

(1.) This is an appeal from a judgment and decree of the High Court of Bombay dated 3-11-1943, made in its appellate jurisdiction reversing a judgment and decree of that Court dated 9-4-1943, made in its original jurisdiction decreeing the appellant's suit with costs.

(2.) The subject matter of this appeal is thirteen shares in the Tapti Valley Railway-Company Limited (which are hereinafter referred to as "the railway shares") which stood in the name of one Narsinglalji Maharaj (who is hereinafter referred to as "Narsing") in the share ledger of the said company for the years 1902-1904.

(3.) The only facts which it is necessary to state in order to explain the advice which their Lordships propose to tender to His Majesty are these: