LALA BALLA MAL Vs. AHAD SHAH

JUDGEMENT

(1.) This is an appeal from a judgment and decree of the Chief Court of the Punjab, dated the 13th January, 1914, varying a decree of the District Judge of Amritsar, dated the 31st July, 1911, and decreeing in part the claim of the present appellants.

(2.) The plaintiff Balla Mal is the father of the plaintiff Ibhar Das. They carry on the business of sellers of gold lace in the city of Amritsar, and are in addition money-lenders. They are members of a joint Hindu family.

(3.) The deceased defendant was a Mahomedan. He was born in the year 1863, and was therefore in the year 1892 twenty-nine years of age. At the latter date he had been employed for six years as permanent copying clerk in the office of the Divisional Judge of Amritsar at a salary of 40 rupees per mensem. The defendant s father was head man of the Kunjar or prostitute caste.