RAM JANKI DEVI Vs. JUGGILAL KAMLAPAT

JUDGEMENT

(1.) This is an appeal by certificate from the judgment and decree dated 3 August, 1965 of the High Court of Allahabad decreeing the respondent's suit for the sum of Rupees 4,11,367.92.

(2.) The respondent filed the suit on 16 May, 1953 against the appellant for the recovery of Rupees 4,11,367.92 with interest and costs.

(3.) The respondent's case in short was that the respondent on 30 September, 1942 deposited a sum of Rupees 4,00,000 with M/s. India Supplies whereof the appellants were the partners on the condition that interest would be payable @ 7/9 per cent. per month and that the respondent would be entitled to withdraw the deposit on demand.