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Judgment
4 paragraphs · 83 words
1.
We think that the Lower Courts were both wrong in refusing the plaintiff''s claim to a lien on the property agreed to be sold by the 1st defendant
to the extent of the moneys paid by the plaintiff in anticipation of the contract being carried out. We must, therefore, vary the decrees by declaring
that the plaintiff is entitled to a lien for Rs. 32 upon the plaint lands as against the 2nd defendant.
2.
Proportionate costs as against 2nd defendant throughout.