MONGHIBAI Vs. COOVERJI UMERSEY

JUDGEMENT

(1.) THIS case raises a short point for the decision of the Board. It is an appeal from a judgment and decree of the High Court at Bombay in its appellate jurisdiction dated March 16, 1937. By its judgment the Appeal Court affirmed a decree of. the High Court in its ordinary original civil jurisdiction dated July 30, 1936.

(2.) UP to and after the year 1925, a firm of Cooverji Umersey & Co. were carrying on business in partnership in Bombay. In 1925 it consisted of nine partners, Cooverji Umersey, the respondent, his father Umersey Katchra, and seven others who were defendants Nos. 4 to 10 below.

(3.) IN November, 1926, seven members of the firm retired, leaving the respondent and his father the only remaining members.