High CourtsDivision Bench(1920) 07 CAL CK 0027

Kali Narayan Roy Choudury and Others vs Haran Chandra Ghose and Others

Calcutta High Court · Decided on 15 July 1920 · Citation: 62 Ind. Cas. 714

HON’BLE JUDGES
Asutosh Mookerjee, Acting C.J. · Ernest Fletcher, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 159 words

Mookerjee, Acting C.J.

1.

A preliminary objection has been taken on behalf of the respondent that in the events which have happened the suit cannot proceed: It is pointed out in the first place that one of the respondents, Banu Chand Bibi, died more than six months ago and no one has been substituted in her place. It is further pointed out that two infants, Jahiruddin and Rajani Pal, are not represented here. It is not disputed that these allegations are well founded, It has been suggested, however, that the appeal can proceed in the absence of these parties. We are unable to entertain this view: The suit as framed was a suit for damages for tort against all wrong doers, and it is not open to the plaintiff-appellant to contend that he can now proceed against some of them at his choice.

2.

The result is that this appeal is dismissed with costs.

Fletcher, J.

3.

I agree.