(1.) These two appeals, which are Nos. 88 of 1924 and No. 89 of 1924, have been argued one after the other. They arise out of an application made by the Respondents Radhakissen Chamaria and Motilal Chamaria, which was disposed of by my learned brother Mr. Justice C.C. Ghose on the 1 of April 1924.
(2.) In Appeal No. 83 the appellants are Sir Hukumchand Kasliwal and another and, in appeal No. 89 the appellants are Bilasroy Hurdut Roy.
(3.) The facts, which have been stated both by the learned Advocate General who appeared for the appellants in Appeal No. 88 and by the learned Counsel who appeared for the Appellants in Appeal No. 89, are as follows: