NAM NARAIN SINGH Vs. ROGHUNATH SAHAI

JUDGEMENT

(1.) THIS suit was originally brought in the Court of the Deputy Collector of Hazaribagh by Sheo Narain Lall Sett in his own name, but professing to act as the tehsildar and general agent of Babu Nam Narain Singh in respect of a property called Raj Ramgurh, to recover arrears of rent alleged to be due from the Defendant as occupier of a portion of that property.

(2.) AMONGST other defences the Defendant alleged that the suit was not brought in the, name of Babu Nam Narain Singh and on his behalf, and that the then Plaintiff, Sheo Narain Sett, had no authority in his sunnud to sue for arrears.

(3.) THERE was no appeal from this order. What, was done under it does not clearly appear, but in the. final decree pronounced by the Deputy Collector the suit is described as one in which Nam Narain Singh is the Plaintiff. It must, therefore, be assumed that the substitution of the name of Nam Narain Singh for that of Sheo Narain Sett was properly effected.