BIPUL CHUNDRA GUPTA Vs. HAZI NASIB ALI MAJUMDAR

JUDGEMENT

(1.) The present appeal arises out of a suit brought by one Bipul Chundra Gupta against one Nasib Ali and 14 others, for some of whom their legal representatives were afterwards substituted.

(2.) It appear's that Nasib Ali, defendant No. 1, obtained a license for catching "wild elephants in the Lushi Hills District in 1901 from the Superintendent of that district and organized a khedda in which enterprise a number of people including the plaintiff joined him as shariks.

(3.) A document was executed on the 17 Agra ban 1308 between Nasib Ali, defendant No. 1, as first party and 13 others (one of whom is the plaintiff himself) as second party. This document related to the business of the khedda, its management and the division of profits among the shariks.