NAGARMAL Vs. BAJRANGLAL (LORD SIMONDS)

JUDGEMENT

(1.) This appeal is brought from a judgment and decree of the High Court of Judicature at Patna of 8th February 1944, which affirmed (save for a certain modification in regard to interest) a judgment and decree of the Subordinate Judge of Sambalpur of 9 November 1938.

(2.) At all relevant times the appellants carried on business as traders at Sambalpur as a Hindu joint family under the name and style of Ramanand Ganpatrai. Appellant 1 was the managing member ; appellants 2 and 3 are his nephews and appellant 4 is the son of appellant 3.

(3.) The respondents are the sons and heirs of one Thanduram, who was plaintiff 1 in the proceedings out of which this appeal arises bat has since died. At all relevant times these three @page-PC16 persons carried on business as a Hindu joint family as dealers in rice and money-lenders at Bambalpur under the name and style of Thaanduram Bajranglal.