Chhabraj and Others vs Court of Wards

Tudball, J.—This case is clearly distinguishable from the case in F.A. No. 197 of 1912. Here various properties have been held separately liable for separate sums of money. The present appellants are transferees of two parts of property which have been held liable for specific sums of money. If they succeed in their appeal, it is only those properties which will be released from the operation of the decree and it is only these sums which the decree-holder will lose. The rest of the decree-holder''s decree for various other sums and for various other properties will still hold good even if the appellants'' appeal succeeds. The correct stamp on this appeal will be Rs. 365. I allow one fortnight to make good the deficiency.