Mahabir Parshad v. Debi Dial

The case having been returned to the High Court, judgment was delivered as follows:—

[293] We accept the finding on the issue remitted, and the decree will be modified accordingly. The appellants are entitled to pay into court within one month from this decree Rs. 200 and obtain a two-third share, and Duliman will pay into court within the same period Rs. 100 and obtain a one-third share; and if either the appellants or Duliman fail to pay in the amounts within the month, the other of them making the further deposit within the time shall be entitled to the share of the defaulter.