BAIJNATH SINGH Vs. HAJEE VALLY MAHOMED HAJEE ABBA

JUDGEMENT

(1.) These are consolidated appeals from two decrees of the Chief Court of Lower Burma, dated May 23, 1919, varying two decrees of that Court in its original jurisdiction, one dated February 28, 1917, in suit No. 62 of 1916, and the other, dated March 15, 1917, in suit No. 60 of 1916.

(2.) Both suits were bought by Baijnath Singh for the redemption of shares alleged to have been mortgaged by him.

(3.) Suit No. 60 of 1916, is against Hajee Vally Mahomed Hajee Abba. Suit No. 62 of 1916, was originally against Hajee Mahomed Jamal, but the plaint was amended by adding the defendant Abdul Kareem Abdul Shakoor Jamal. Later, dur- the pendency of the suit, Hajee Vally Mahomed Hajee Abba was substituted as defendant in their place, and he is now the sole defendant in both suits.