HIMANCHAL SINGH Vs. JATWAR SINGH

JUDGEMENT

(1.) These two appeals are connected and arise out of two suits for pre-emption.

(2.) On the 22nd of February, 1922, before the trial court the plaintiff and the contesting defendants with the pleaders for both parties signed a written statement to the following effect: It has been settled between the parties that Rai Sahib Pandit Gopal Das Sharma, vakil, shall hear out the whole affair and that we shall accept any statement that he may make before the court.

(3.) It is not necessary to refer to the various adjournments in the case, but it may be noted that ultimately the case was under an order of the District Judge transferred from the court of the learned Munsif to that of another officer. Pandit Gopal Das Sharma, vakil, made a statement on oath before this latter court, and the suit was dismissed in accordance with the referee's statement.