DHANI RAM Vs. SUMER CHAND

JUDGEMENT

(1.) We think this appeal ought to be allowed. The matter is a simple one and arises out of proceedings taken tinder Section 144 of the Civil P.C. by Dhani Ram and others.

(2.) These applicants are persons who took a transfer of certain property from a man named Sumer Chand.

(3.) In the year 1918 a suit was brought against Sumer Chand and certain others by certain members of the family to which Sumer Chand belonged. That was a suit in which the plaintiffs sought to set aside certain dispositions of property made by Sumer Chand and his father Panna Lal who had been the head of a joint Hindu family of which the plaintiffs were members. In that suit the present applicants- appellants were impleaded as being transferees from Sumer Chand.