RAM NATH Vs. HUB NATH

JUDGEMENT

(1.) The question in these appeals is whether the certificates for the pleader s fees wore tendered to the officer of the court within the time prescribed by the General Rules (Civil) of 1911 for Subordinate Courts.

(2.) The date fixed for the commencement of the hearing of the suit No. 62 of 1918 (Original Suit No. 70 of 1916) was the 24th of November, 1916.

(3.) On the 17th of November, an application was made that suit No. 103 of 1916 (afterwards First Appeal No. 362 of 1917) should the put up with No. 70 of 1916 and decided at the same time, as the two actions covered the same ground. No order was made on the 17th but the matter was ordered to be put up on the 24th of November, the day which had been fixed for the hearing. On that day an order was made that the two cases should be put up on the 2nd of January, 1917, and the witness who were in attendance went away without giving evidence. On the 2nd of January, 1917, the cases were not reached and it was not until the 11th of April, 1917, that the hearing actually commenced.