MIRABAI Vs. SM. KAUSHALYABAI W/O. AMERCHAND

JUDGEMENT

(1.) THIS is an appeal by the defendant and arises out of a suit tiled by Kaushalyabai against her to recover Rs. 7756-1-6 as the amount due from her deceased husband Motiram.

(2.) TWO questions arise for decision in this appeal: (1) whether the claim of the plaintiff was within limitation; and (2) whether the defendant is liable for the claim of the plaintiff, and if so, for what amount.

(3.) ONE Thakurdas owned an estate valued at Rs. 3,10,000 and carried on extensive money lending business at Damoh and Bilai. He died on 28th October 1918 leaving behind him surviving his two minor daughters, Jamnabai and. Kaushalyabai.