DURGA PRASAD Vs. BHAGGO BAI

JUDGEMENT

(1.) BHAGGO Bai instituted a suit against Durga Prasad, Mohanlal, Maujilal, Subhagmal and Shyamlal alleging that she had entrusted her ornaments to one Ramnarayan for safe custody, but Mohanlal Maujilal and Subhagmal took them away by fraud and kept them with Durgaprasad defendant No. 1, with the assistance of Shyamlal defendant No. 5. She claimed a decree for possession of the ornaments or, in the alternative, their price.

(2.) MOHANLAL defendant alleged that the ornaments which were kept with Durgaprasad realy belonged to one Darshanlal a minor, while Mst. Bhaggo, Shyamlal and Ramnarayan had conspired to deprive the minor of his property.

(3.) MAUJILAL defendant No. 3 replied that the ornaments were placed with the first defendant by Mohanlal.