R.N. Gurtu, J. - (1.) This is an appeal by two of the Defendants in the suit.
(2.) In order to appreciate the point which has been argued before me, it is necessary, before I set out the facts relating to the present suit, to state the facts relating to an earlier suit No. 337 of 1947, as the contention of learned Counsel for the Appellants before me has been that the present suit is barred by Order II, Rule 2 of the Code of Civil Procedure Code.
(3.) Suit No. 337 of 1947 was also brought by the present Plaintiffs as against the present Defendants. It was a reversioner's suit for a declaration that the deed of transfer dated 31st January 1947 executed by one Smt. Hawan Kuer, Defendant No. 1, in favour of Hakim Singh and Prag Singh, the other Defendants in the suit, was not binding on the Plaintiffs beyond the lifetime of Smt. Hawan Kuer.;