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Judgment
1 paragraphs · 56 words
Broughton, J.—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.