ABDUL KARIM KHAN Vs. MUHAMMAD JAN

JUDGEMENT

(1.) We are concerned in this one with a claim which was brought by the first respondent Munshi Mohammad Jan for the recovery of arrears of an annuity of Rs. 660 per annum.

(2.) The annuity was payable in equal moieties on the 1 January and the 1 July of each year and the period covered by the present suit ran from the 1 of January 1914 to the 1 of July 1919.

(3.) The Courts below have decreed the claim in fall and the question raised before as is whether or not in view of certain proceedings between the parties she items from the 1 of January 914 up to and including that of the 1 of January, 1917 are claimable in this suit.