Gurtu, J. - (1.) These are two appeals arising out of two different suits which were both decreed and from which decrees appeals were preferred and both the appeals were disposed of by one judgment.
(2.) It appears that Kumaris Pushpa, Shakuntla, Indra and Padma as also Padam Chand, all minors, were members of the Jhansi Co-operative Oil Mills Ltd. (hereinafter to be referred to as the Mills). Smt. Kundan Bai and Smt. Suraj Bai were also members. The plaintiff, Makhan Lal, was also a member.
(3.) It appears that the Mills were dissolved by the Registrar of Co-operatives Societies under the Co-operative Societies Act, 1912 and a liquidator was appointed under Section 42 (1) of the said Act. The liquidator passed contributory orders against Kumaris Pushpa, Shankuntla, Indra and Padma as also against Padam Chand under Section 42 (2) (b) of the Act. All these persons, as already pointed out, were minors. Later, he discharged the contributory orders against these minors and prepared fresh contributory orders in respect of the shares held by the minors against the plaintiff. The liquidator also prepared contributory orders in respect of the shares held by Smt, Kundan Bai and Smt. Suraj Bai against the plaintiff, Smt. Kundan Bai and Smt. Suraj Bai being dead.;