DAULAT RAM AND OTHERS Vs. BALAK RAM AND OTHERS

JUDGEMENT

(1.) THE sole point for determination in this appeal is the right of a principal to continue a suit for accounts against the legal representatives of a deceased agent.

(2.) THE pedigree table of the parties is as follows :

(3.) VARIOUS pleas were raised by the defendants which are not necessary to be stated at this stage. The legal representatives of Mulkh Raj, defendants 3 to 6, pleaded that a suit for accounts could not proceed against them, as such a suit lay against Mulkh Raj personally, and they as his legal representatives were not liable to render any accounts after his death. They said: