TULSABAI Vs. MAST RAM
LAWS(ALL)-1963-4-26
HIGH COURT OF ALLAHABAD
Decided on April 10,1963

TULSABAI Appellant
VERSUS
MAST RAM Respondents

JUDGEMENT

R.S. Pathak, J. - (1.) This is a decree-holder's appeal arising out of execution proceedings.
(2.) Jagannath Singh and others, as heirs of Smt. Dulari, were Thekedars jointly with Mastram of certain plots belonging to the zamindars Mahesh Prasad, Sheo Prasad and others.
(3.) The zamindar lessors obtained a decree for arrears of lease money relating to a period of three years against these Thekedars.;


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