HAJI NOOR MAHOMED Vs. NCMACLEOD

JUDGEMENT

(1.) Although the amount claimed in this suit is a little over Rs. 1800 only, the facts in it have necessarily taken up some time and a novel question of law has been raised in it.

(2.) The suit was originally filed by the plaintiff who is a money lender residing in Bombay, against (1) Abdoola Joosub Abba, hereinaftor referred to as A. J., (2) Jan Mahomed Joosub Abba, hereinafter referred to as J.M., (3) Saffarabai, widow of Joosub Abba, hereinafter referred to as J.A. and (4) Sooleman Abdoola Joosub, a minor son of defendant (1) A. J.

(3.) A.J. became insolvent on the 28 April 1905 and Mr. Macleod, Official Assignee, is now defendant 1 on the record in his place.