EBJI UMERSEY Vs. WAND AGRAHAM AND CO

JUDGEMENT

(1.) This suit was with the leave of the Court withdrawn by the plaintiffs on the 3rd July 1916 with permission to file a fresh suit in England, the Court ordering the plaintiffs to pay to the 1st and 2nd defendants, who were separately represented, their respective costs of the suit when taxed.

(2.) The second defendants costs were taxed at Rs. 1259-15-0.

(3.) On the 12th December 1916, the 2nd defendants obtained an order for the arrest of the partners of the plaintiff-firm under Order XXI, Rule 38 of the Code of Civil Procedure in execution of the decree.