VENKATARAMA IYER Vs. ESUMSA ROWTHEN

JUDGEMENT

(1.) I have read the judgment which my learned brother is about to deliver and I concur.

(2.) With regard to the question whether the plaintiff has a lien on the money in deposit in the Munsif's Court, it seems to me on further consideration, that the view taken in the judgment of this Court to which I was a party in Singaravelu Udayan V/s. Ramayar 13 M.L.J. 230, was wrong, and that it is not supported by the decision in Gurney V/s. Seppings 15 L.J. Ch. 385 : 2 Ph. 40 : 1 Coop. Cott. 12, to which reference is made in the judgment.

(3.) I think the decree of the Courts below should be modified in the manner indicated in the judgment of my learned brother, and that the respondents should pay the appellants costs throughout. Krishnaswami Aiyar, J.