Lancelot Sanderson, C J - (1.)This is an appeal by Joseph Henry Jones and Emma Adelaide Jones, the Executor and Executrix of the late Thomas Gill Jones, claiming as the next-of kin of Henry Wilkin Jones, late of Calcutta, against the judgment of my learned brother Mr. Justice Chaudhuri delivered in 1918.
(2.)The parties to the suit were as follows: The Administrator-General of Bengal, and as such the executor and trustee of Henry Wilkin Jones, was the plaintiff. The first defendants were the Pastor and Deacon of the Circular Road Baptist Church, Calcutta; and they were sued as representing the Baptist Church. The next defendant was the Pastor of the Howrah Baptist Church, sued as representing that Church. The third defendant was the Pastor of the Lall Bazar Baptist Church, sued as representing that Church: and, the 4th defendant was Thomas Gill Jones, whose name I have already mentioned and whose representatives are the appellants in this appeal.
(3.)Now in the suit several matters were raised by the Administrator-General upon which the directions of the Court were asked; but this appeal relates to one matter and one matter only, namely, whether the bequests to the Howrah Church and the Lall Bazar Church were good and valid b quests.