FULLI BIBI Vs. BASSIRUDI MIDHA

JUDGEMENT

(1.) In these two cases the defendants admit in the bonds that they received the consideration. Those admissions are evidence against them, though not conclusive. If they dispute the consideration, the onus lies upon them to show that the recitals in the bonds which they have executed are not correct. This has been substantially decided in the Privy Council, in Chowdhary Deby Persad v. Chowdhary Dowlut Singh 3 M.I.A. 347; see also the case of Saheb Perhlad Singh v. Baboo Budhoo Singh 2 B.L.R.P.C. 111. The oases will be sent back to the Judges who submitted them to this Court respectively, with this expression of the Court's opinion.