AKHOY KUMAR SAHA Vs. NAGENDRA LAL CHOWDHURY

JUDGEMENT

(1.) These are two appeals Nos. 229 and 235 of 1907 on behalf of defendants Nos. 1 and 2 and Nos. 3 and 4 respectively.

(2.) It appears that two applications were made under Section 108, Civil Procedure Code, to set aside an ex parte decree passed against all the defendants. These applications were rejected by the second Subordinate Judge of Chittagong on the 27 May 1907, and the present appeals are against this order.

(3.) The suit by the plaintiff was for recovery of Rs. 5,496-1-3 from the defendants on account of articles supplied to them by the plaintiff's firm. The defendant No. 4 is admittedly a Gudian Gomashta of the firm belonging to the other defendants.