JOSHI DAMODARJI Vs. JOSHI RAM NATH

JUDGEMENT

(1.) This appeal arises out of an application under paragraph 20 of the 2nd Schedule of the Civil Procedure Code, which has been rejected by the Court below.

(2.) The parties to the application are all members of a Hindu family and are Brahmans by caste. They reside at Benares and are wealthy, carrying on a large business in the purchase and sale of precious stones and jewelry.

(3.) The applicants are all the male members of the joint family except one. The exception is the sole defendant Joshi Ram Nath, against whom the application was made.