BAI GULABBAI Vs. SHRI DATGARJI MOHANGARJI

JUDGEMENT

(1.) This is a second appeal from the decree passed by the Joint Judge of Ahmedabad reversing the decree of the Joint Subordinate Judge, at Ahmedabad, in Suit No. 463 of 1903 and awarding the claim of the respondent (plaintiff).

(2.) The plaintiff sued in the Court of first instance to recover Rs. 2,217 as being due upon a document executed by the appellant Bai Gulabbai on the 25 January 1902.

(3.) The defence of the appellant was, that no cash was paid on the document as stated in it, but that the real consideration for it was, that the plaintiff who was then assisting one Kevalpuri in a litigation between her and the said Kevalpuri, should not assist him or render him any service.