GANJA RAM Vs. SIRDAR SUJAN SINGH

JUDGEMENT

(1.) THE suit in this appeal was brought by Hardyal Singh, who has since died and is now represented by the Respondents, against Mahkun Singh and the Appellant, Sujan Singh, to recover a sum of money which the Plaintiff said he had paid as surety, and was entitled to recover from them.

(2.) MUHHUN Singh is since dead, and his representative has not joined in the appeal. Sujan Singh is the son find representative of Nand Singh, who died before the suit.

(3.) THEIR Lordships have now to consider whether this decree in favour of the Plaintiff ought to stand.