Juggut Chunder Roy And Ors. v. Roop Chand Shaw And Ors.

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.