SANT Vs. RAM SARAN

JUDGEMENT

(1.) These are three connected second appeals by a defendant and they arise out of three suits for the recovery of Rs. 1591/10, Rs. 1064/-, and Rs. 1952/respectively on the basis of three bonds. In each of the suits, there were 3 defendants, Sant, Devi Singh and Puran Chand. The suits were consolidated by order of the trial Court and evidence was recorded in suit No. 80. Sant, defendant, while admitting receipt of the above sums pleaded that he was only an agent of the other two defendants and he made over the sums to the latter and transmitted their acknowledgments to the plaintiffs.

(2.) Puran Ohand disclaimed all liability. He alleged that as mukhtiar of Devi Singh, he wrote the letters in question to Sant Ram.

(3.) Devi Singh categorically denied having authorized Puran Chand or Sant to borrow the monies in question from the, plaintiffs.