BABU BINDESHRI PRASAD Vs. KUAR SARJU SINGH

JUDGEMENT

(1.) We are of opinion that the decree of the lower Court must be affirmed. The facts are that, on the 20 August 1912, the father of the present defendant, Bindeshri Prasad, executed a promissory-note in favour of the plaintiff for a certain sum.

(2.) At the time this promissory-note was executed the defendant's father was a ward of the Court of Wards and, consequently, it follows that the contract evidenced by this promissory-note was a void contract and that no debt resulted.

(3.) After the release of the estate from the Court of Wards and the death of the Defendant's father, the present defendant on the 19 August 1915 executed a bond for Rs. 3,000 in favour of the plaintiff.