NARAYAN Vs. KHIWARAJ

JUDGEMENT

(1.) MACNAIR , A.J.C. 1. It is unnecessary to deal at length with some of the contentions raised in the memorandum of appeal. On the first three grounds it was urged that the defendants proved that defendant 1 was of vicious character and had incurred debts for immoral purposes. This ground was not strongly pressed and clearly extremely strong grounds were necessary for interfering with the finding of the Judge, who heard the. witnesses that they were unworthy of belief, Good reaspns were given for disbelieving these witnesses.

(2.) THE ground regarding rate of interest needs no consideration as the rule of damdupat prevents this consideration affecting-the decree. The ground regarding repayment was not pressed.