KUNJ BEHARI LAL Vs. ABDUL HADI

JUDGEMENT

(1.) These appeals arise out of two suits for profits Brought by two plaintiffs, Kunj Behari Lal and Baldeo Prasad. In both cases the defendant Abdul Hadi is the Lambardar.

(2.) It appears from the evidence on record, and is also admitted by Counsel here that the two plaintiffs and the defendant joined together in purchasing the village in execution of a decree. They bought the property for a sum of Rs. 141. It seems that the proprietors were persons whose estate was very heavily encumbered and this probably accounts for the small sum which was paid for the purchase of the property.

(3.) The plaintiffs came in to Court suing for their share of the profits for the years corresponding to 1916, 1917 and 1918. The defendant joined issue and the result of the trial in the First Court was that the plaintiffs were given decrees, the learned Assistant Collector assessing the sum which was due to them on the gross rental of the village.