MAKUNDA LAL KUNDU Vs. PRIYA NATH MOITRA

JUDGEMENT

(1.) In this appeal it appears that in a suit for sale of certain mortgaged properties a preliminary decree was made on the 31st August 1911. The date for payment was the 12th February 1912.

(2.) On the 31st September 1911 the judgment-debtor applied for permission to appeal as a pauper and this application was finally dismissed on the 6th of June 1913.

(3.) Meanwhile one of the decree holders, Gopi Nath Kundu, had died on the 10th April 1913, and at the instance of the judgment-debtor, then appellant, the surviving decree-holders, who are the six brothers of Gopi Nath, were placed on the record as his legal representatives and the proceedings continued against them.