RAGHO PRASAD Vs. MEWA LAL

JUDGEMENT

(1.) This is an appeal from a decree of the High Court at Allahabad, which affirmed a decree of the Court of Small Causes there exercising the powers of a Subordinate Judge.

(2.) The suit was brought by the respondents Mewa Lal and Lachmi Narain to recover property of which they had been deprived through the intervention of a Government official who attached it and got it sold in order to satisfy a debt due to Government from somebody else.

(3.) The facts are undisputed.