BUTLOO KHAN Vs. GOMANI SINGH

JUDGEMENT

(1.) This is a Rule calling on the holders of three decrees to show cause why an order of the Small Cause Court Judge at Howrah directing a rateable distribution among them to the prejudice of the petitioners should not be set aside.

(2.) It appears that on 11 December, 1908, Gomani Singh) filed a suit (No. 2087 of 1908 in the Howrah Small Cause Court) against Darshan Goalaandon 12 December 1908, attached before judgment certain buffaloes belonging to Darshan Goala. In that suit a decree was passed on 28 January 1909.

(3.) On 11 December 1908, Hossein Khan and Kalian Khan filed suit No., 2088 of 1908 in the same Court against the same defendant and on the 12 December attached before judgment the same buffaloes. They also obtained a decree on 28 January 1909.