BHARAT SINGH Vs. GOPI RAM

JUDGEMENT

(1.) This appeal is against a judgment dated 16/07/1971. By this judgment the suit filed by the respondents has been decreed. Between these parties, there has been a large number of litigation. Therefore, before this appeal and arguments on this appeal are considered, it is necessary to set out briefly the history of litigation between the parties.

(2.) The appellants are sons of one Ram Narain. They had another brother Maha Chand, whose widow is Smt. Bhagirati Devi.

(3.) On 18/03/1950, a firm of M/s. Sheo Parshad Giani Ram obtained a decree in Smt No. 379/50 against a Joint Hindu Family firm by name M/s. Tairam Dass Ramnarain. In that suit the firm M/s. Jairam Dass Ramnarain was shown to have been represented by Smt: Bhagirati Devi as the managing proprietor. The decree was on the basis of an award for recovery of Rs. 5,900/-.