(1.) This is an appeal of the defendant from the judgment of Mr. Justice Greaves in which he gave judgment for the plaintiffs, and the first question which arises is stated in this way: whether the notice of ejectment was given by both Receivers, and if not, whether such notice is valid?
(2.) The plaintiffs were Receivers appointed by this Court for the purpose of managing a particular estate, and it is to be noted that in the appointment it is stated that they are appointed joint Receivers.
(3.) The first question which requires attention is, whether the notice which was in fact given was given by both the Receivers.