INDIAN BANK AND THE OFFICIAL RECEIVER OF MADURA Vs. SETH BANSIRAM JASHAMAL FIRM, THROUGH ITS MANAGING PARTNER, LILARAM

JUDGEMENT

(1.) This Appeal has been filed against the decree in O.S. No. 116 of 1927 on the file of the Court of the Subordinate Judge of Madura.

(2.) The Indian Bank, Ltd., Madras, is the appellant in this Court. The appellant was not a party to the suit or to the decree passed in it. A preliminary objection to the hearing of the appeal is taken by the respondents that since the appellant was not a party to the suit or decree in the Lower Court, this appeal is incompetent and should be dismissed.

(3.) The 1 plaintiff in the suit is a moneylender. The 2nd plaintiff is the purchaser of the suit properties from him. The defendant is the Official Receiver of Madura. There are no other parties to the suit.