RAM KINKAR BANERJEE Vs. SATYA CHARAN SRIMANI
LAWS(BOM)-1938-11-24
HIGH COURT OF BOMBAY
Decided on November 29,1938

RAM KINKAR BANERJEE Appellant
VERSUS
SATYA CHARAN SRIMANI Respondents


Referred Judgements :-

KRELINGER V. NEW PATAGONIA MEAT,AND COLD STORAGE CO. LIMITED [REFERRED TO]
KANNYE LOLL SELL V. NISTORINY DOSSEE [REFERRED TO]
BANK OF UPPER INDIA V. THE ADMINISTRATOR-GENERAL OF BENGAL [REFERRED TO]


JUDGEMENT

- (1.)In this case the original plaintiff has died since the institution of the suit, and his interests are now represented by one Sreemati Saibalini Devi and others. Hereafter they will be referred to as the appellants.
(2.)There were originally a large number of defendants, but three only are made respondents to this appeal and their interests alone remain to be considered.
(3.)The others have either accepted the judgments given against them or have been dismissed from the case. The three remaining are Kripa Sankar Worah and Jatha Shankar Dosa, numbered 2 and 3 in the cases presented by the parties, and Satya Charan Srimani, respondent No. 1 in those cases.
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