ROYZUDDI SHEIK Vs. KALI NATH MOOKERJEE

JUDGEMENT

(1.) The plaintiff sued on a kistibandi executed by the defendant No. 1, and prayed for a declaration of a lien over certain jote lands referred to in the kistibandi. The bond was executed by the defendant No. 1, but the plaintiff made the defendant No. 2 a party defendant, as ha is the father of the defendant No. 1, and was alleged to be jointly interested in the jote, which stands in the name of defendant No. 1 alone.

(2.) The defendant No. 2 alone contested the suit.

(3.) The first Court gave the plaintiff a decree, declaring the amount of the kistibandi to be a charge on the jote lands in question, but exonerated the defendant No. 2 from all personal liability.