KAILASHPATI SINGHANIA Vs. RAM GOPAL GUPTA

JUDGEMENT

(1.) This appeal by the plain tiffs arises out of Suit No. 203 of 1953 insti tuted on 25/8/1953. Two reliefs were sought by the plaintiffs; one was for a decree for Rs.1, 48, 532.00 with pendente lite and future interest at the rate of six pee cent per annum, while the other was in res pect of half share of the plaintiffs in certain assets. It was prayed that a commissioner be appointed for purposes of ascertaining the amount due to the plaintiffs in respect of such assets. The suit was contested by both the defendants and was dismissed in toto by the trial Court.

(2.) The material facts briefly are as follows:-

(3.) On the pleadings of the parties, the trial court framed a number of issues. Out of them, the following only need men tion:-