KUMAR KAMAKHYA NARAYAN SINGH Vs. RAM RAKSHA SINGH

JUDGEMENT

(1.) These are consolidated appeals by Kumar Kamakhya Narayan Singh, the plaintiff in three suits, against three decrees of the High Court of Patna, the first two dated August 6, 1924, and the third dated March 19, 1925, by which the decrees of the learned Subordinate Judge were reversed and the plaintiff's suits were dismissed.

(2.) The first appeal, viz., No. 13 of 1926, related to Suit No. 58 of 1920, which was instituted on April 1, 1920.

(3.) The plaintiff, being a minor and a ward of Court, sued through his next friend : the defendants were alleged to be the heirs or assigns of Syed Mazaffar Hossein and Syed Mahamad Hossein.