FAIZULLAH KHAN Vs. MAULADAD KHAN

JUDGEMENT

(1.) THIS is a consolidated appeal from an order, dated the 7th May, 1925, in the Court of the Judicial Commissioner of the North, West Frontier Province, Peshawar, which set aside a decree of the Honorary Subordinate Judge of Dera Ismail Khan, dated the 24th March, 1924.

(2.) STATED generally, the case between the parties had reference to the rendering of accounts and the settlement of the sums due thereon in connection with a partnership of a firm of contractors for supply and transport and military works. The partnership is now dissolved.

(3.) ON the 24th March, 1924, the Honorary Subordinate Judge passed a final decree with costs and interest. Under that decree Rs. 19,991 were declared to be due to Mauladad Khan, the first defendant, by plaintiffs-appellants. No sum was found due to the appellants under their claim for Rs. 3,000.