S. N. SEN Vs. THE BANK OF BENGAL

JUDGEMENT

(1.) ONE Gnanamutu Stephen was khazanchee at the Rangoon branch of the Bank of Bengal, which Bank is the defendant in the suit and respondent in the present appeal.

(2.) GNANAMUTU Stephen was also a money-lander carrying on business on his own account. He ceased to be khazanchee on the 27th January 1903, on which event his son Edward was appointed in his stead.

(3.) ON the 1st December 1907 the father took his son Edward and another son, Andrew, into partnership, and the three traded for a short time under the name of G. Stephen and Sons. This did rot last long, and the father died on the 27th January 1908 leaving a Will by which, subject to certain provisions for his wife and certain legacies, the residue of his property was bequeathed to his two sons in equal shares.