ATUL CHANDRA GHOSE Vs. LAKSHMAN CHUNDER SEN

JUDGEMENT

(1.) This is an action by an attorney to recover his bill of costs. The retainer was given by a number of members of the Sen family. The present defendants are either the persons who gave, or the representatives of the person who gave the retainer.

(2.) Only one defendant appears to contest the plaintiff's claim. He does not deny the retainer and the doing of the work, but says that on January 13th, 1903, he revoked the authority he gave to the attorney, and that he is, therefore, not liable for costs incurred since that date. The claim for costs arising before that date is, he says, barred by limitation. The retainer was given on December 18th, 1901, by Gopal Chunder Sen, Brindabun Chunder Sen, Gocool Chunder Sen and Sreemutty Moonjari Dassee, and the plaintiff acted as attorney for these parties at the hearing before the Court of first instance and in the Court of Appeal.

(3.) On January 13th, 1903, the defendant Gocool wrote to the plaintiff to the effect that his circumstances did not allow him to bear the expenses necessary to the conduct of the case and giving him notice not to act further on his behalf.