CHOWTHMULL MAGANMULL Vs. CALCUTTA WHEAT AND SEEDS ASSOCIATION

JUDGEMENT

(1.) This is an application by the plaintiff respondents that the appeal should be dismissed and that an order should be made directing the Registrar to pay to the attorneys for the plaintiff respondents the sum of Rs. 21,850, and any interest that may have accumulated.

(2.) It appears that the plaintiffs obtained a decree for that sum on the Original Side of this Court.

(3.) An appeal was preferred by the defendants Chowthmull Maganmull to this Court: and, an application was made for stay of execution. A consent order was made on the 29 of August 1923 in these terms: "By consent the execution will be stayed pending the hearing of the appeal upon the defendant appellant paying into Court, the decretal amount with interest, the total being twenty one thousand eight hundred and fifty, on or before the 14 of September 1923. If the money is not so paid, the stay will be removed The plaintiff respondent will be at liberty to take out the money, if so deposited, on giving security to the satisfaction of the Registrar."