LAWS(RAJ)-1970-4-5

STATE OF RAJASTHAN Vs. MOHANLAL

Decided On April 01, 1970
STATE OF RAJASTHAN Appellant
V/S
MOHANLAL Respondents

JUDGEMENT

(1.) -

(2.) THE only point for decision in this second appeal is whether the amount which is being recovered from the plaintiff-respondent was an immoral debt due from his father Harakchand, and, therefore, the same cannot be recovered from the respondent.