STATE OF PUNJAB, ETC. Vs. HIS HIGHNESS THE MAHARAJA OF THE ERSTWHILE STATE OF KAPURTHALA, BRIG. SULHJIT SINGH

JUDGEMENT

(1.) THE defendants have come up in appeal against the judgment and decree of the trial Judge dated March 30, 1989, whereby the suit of the plaintiff -respondent for recovery of Rs. 25,00,000/ - with interest at the rate of 12 per cent per annum from the date of the institution of the suit till realization was decreed.

(2.) THE facts: -

(3.) ON merits, it was alleged by the defendants in the written statement that after May 28, 1948, Maharaja Jagatjit Singh was not the sovereign ruler. It was denied that the amount of Rs. 50,00,000/ - was lying in deposit in the Kapurthala State treasury during the year 1948.