Maclean, C.J, (Geidt, J., concurring). This is a suit by certain creditors against the executors of a deceased gentleman, and the object of the suit is to have his estate rendered liable for a debt which was contracted by one of the executors alone. There were four executors,—and the suit is brought on a promissory note given by one of them alone for goods apparently supplied to the estate. The question is whether the estate can be made liable. I do not think it can. I refer only to two cases, the case of Farhall v. Farhall, where Sir G. Millish says: “It appears to me to be settled law that, upon a contract of borrowing made by an executor after the death of the testator, the executor is only liable personally, and cannot be sued as executor so as to get execution against the assets of the testator.” And, the same principle was laid down in the case before the Privy Council of Labourchere v. Tupper.
The appeal must be allowed in favour of the present Appellant, but the decree of the lower Court will stand as against the executor who gave the promissory note, Defendant No. 1, Bepin Bebary Chaudhury.
This case was before the Court a short time back, and it stood over in order that the Defendant No. 1 might be served with notice of the appeal. He has been served, but he does not appear. The Appellants are entitled to costs in all the Courts.
N.G
Appeal allowed with costs.