(1.) These are consolidated appeals against two decrees of a Division Bench of the High Court of Judicature at Fort William in Bengal dated March 3, 1924.
(2.) The first decree reversed a decree dated May 9, 1921, of a learned Subordinate Judge of Alipore, and the second varied a decree of another learned Subordinate Judge of that Court dated September 20, 1921.
(3.) The decree of May 9, 1921, was made in suit No. 155 of 1919, and the decree of September 26, 1921, was made in suit No. 214 of 1919.