NEHAL SINGH Vs. FATEH CHAND

JUDGEMENT

(1.) This case has been argued at considerable length before us bat we have some to the conclusion that the decree of the lower Court ought to stand.

(2.) The suit was a unit for the recovery of a sum of Rs. 3,034-6 alleged to be due from the first two defendants, Kunwar Nehal Singh and Kan war Dwarka Singh. The plaintiffs in the suit were Lala Fateh Chand and Lala Hira Lal who admittedly are the brothers and survivors ofone Lala Sewa Ram.

(3.) It is necessary to set cut in some detail the earlier history of this case. Sewa Ram had obtained in the year 1908 a simple money-decree against a judgment- debtor, named Kunwar Bhawani Singh, who is impleaded in the present suit as defendant No. 3.