(1.) THIS was a suit brought to recover the principal amount of four hundia, to which five persona were made defendants. The plaintiffs were successful in both Courts below, and their Lordships' Board gave special leave to appeal to two of the defendants, but one only, Mr. Gokal Chand, now appears.
(2.) SUNDRY points connected with the validity of the hundis and their presentation were pleaded by some of the defendants, but not by the appellant. It has been held in the Courts below, that as a matter of practice he was not entitled to avail himself on appeal of points which had not been raised by him below. Before their Lordships this decision was but faintly contested, and they see no reason to doubt or to review it.
(3.) IN a joint Hindu family, such as this, the rule is that the acquisitions of the members are joint property and partible, that is to say, liable to be shared with the other members of the family, and impartiality is the exception.