A.K. Basu, J. - (1.) This is an appeal from the judgment and decree by A. N. Ray J. on July 6, 1965.
(2.) The Plaintiff Mahabir Ribs filed the suit being Suit No. 179 -1 of 1962 against two Defendants, R. B. Mundul & Co. and Century Engineering Works, for the recovery of Rs. 33,000, interest and costs etc. The suit was actually filed on November 13, 1962, when an application for injunction was also made.
(3.) The suit was heard by A. N. Ray J. who decreed the suit stating inter alia: The result is that the Plaintiff is entitled to a decree for Rs. 33,000. This decree is against the Defendant No. 1, i.e. R. B. Mundul 8c Co....;