MOTILAL Vs. NANHELAL

JUDGEMENT

(1.) This is an appeal from a decree of the Court of the Judicial Commissioner, Central Provinces, dated 8th April 1920, which reversed a decree of the District Judge of Hoshangibad dated 30 September 1924, and decreed the plaintiff's suit with costs.

(2.) The appeal is brought by Seth Motilal the son of Seth Sobhagmal, who was defendant 1 in the suit, and who is now dead, and Seth Lachmandas and Seth Manakchand, defendants 2 and 3 in the suit. The respondents are the assignees of the plaintiff, Mt. Jankibai, widow of Govindram Chaudhari.

(3.) The plaintiff assigned all her interest in the subject-matter of the suit and in the decree appealed against, to the respondents, whose names by order of the Court dated 7 October 1927, were substituted for that of the plaintiff, as respondents in the appeal.