Calcutta High Court
Juggut Chunder Roy And Ors. vs Roop Chand Shaw And Ors. on 24 March, 1881
Equivalent citations: (1881)ILR 6CAL811
JUDGMENT Broughton, J.
1. Found that the defendants were partners, and gave a decree in favour of the plaintiffs against all the defendants, and ordered Roop Chand to pay the costs incurred by Tariney Pershad Shaw and Chand: Mohun Shaw, and the costs of Rakhal Doss to be paid out of the partnership assets, aftet satisfaction of the debt.