MAFATLAL GAGALBHAI Vs. JIVANLAL GIRDHARDAS

JUDGEMENT

(1.) This is an appeal from a decree of the High Court of Judicature at Bombay dated February 23, 1926.

(2.) By this decree the High Court affirmed, with a variation as to costs, a decree of the Subordinate Judge of Ahmedabad dated July 31, 1924, whereby a suit of the appellant against the respondents was dismissed.

(3.) The appellant's claims in the suit were : (a) For a declaration of his right to a four annas share of the profits which the respondents and others had made by working the properties of the Ahmedabad New Spinning and Manufacturing Company (which will be referred to hereafter as the old company) under a lease from the holders of debentures in that company, and for payment by the respondents of that share of those profits when ascertained; (b) For a declaration of his right to a one and a half annas share of thecommission earned by the respondents and others as agents of the Ahmedabad New Textile Mills Company, Limited (which will be referred to hereafter as the new company) and of his right to payment of that share by the respondents, and for payment by them of that share in the commission earned to date of suit.