i w m I RAM AWASTY li. SREO CEURN AWASTY [1846] IV MOORE INR. APP., 114
[1141 ~ w ~ ~ 1 RAM ~ ~ ~ ~ ~ ~ , - A ~ ~ ~ e ~ ~ a n . ~ ~ SHE0 CHUEN AS^^- atid
~ ~ ~ S S A ~ ~ ~ T NEEUT IiCtOF,Zt,--~espondents * [Dec. 2, 3, 4, 18&6].
O n Appeal ~ ~ o m the ~ S ~ $ ~ ~ e ~ ~ e ~ L ~ ~ ~ ~ ~ ~ A d a i j ~ ~ ~ ~ at 3 e ~ ~ a ~ *
By deeds of farigh-kutti (release) and ikrar-nania ~ackno~~ledgn ie i~ t~ , entered
into by parties t o a suit then pending, a co~~~proniise was agreed upuii, in
c*onsideration of Rs. 2000, to be paid by the Defendants to the Plaintif?, the
Plaintiff undertaking to execute rind deliver in to the Court, a deed of ran-
nama ; which the Plaintiff afterwards refused to execute. Held by the Judi-
cial Committee of the Privy Council, affrriiing the Sudder Court’s deci ce,
that tlie deeds of farigh-kutti and ikrar-nama constituted a binding obliga-
tion on the Plaintiff, and that he could not a.i.oid the comproiil~se~ by refusing
to execute and enter up the razi-narna [4 Moo. Ind. hpp. 1341.
The Plaintiff instituted the suit, in, fo?-nza p t i p e r u , and by the terms of ~ l t e
deed of cor~~promise, the ~ e f e n d ~ ~ n t s undertook to pay the costs, npo i~ his
entering up the raei-nama. The Courts in India sustained the coniproiii iqe,
and decreed the Plaintiff to pay. out of the ~OKis~de~ation-rnoney to be it‘-
ceived by him, the costs incurred subsequent to the deeds of c o r ~ i p r o ~ ~ ~ ~ e .
Such decree a%rmed on Appeal.
Senibla. A ~ t ~ ~ o u g h the Courts in India admit a party to appeal to ~ n g l a ~ ~ ~ ,
in )‘otmo puuperis, yet the Appellant ought to inake a special application t o
the Queen in Council, for leave to prosecute such Appeal, in. forma p u p / zs
f-t Moo. Ind. App. 136.1
T h i s Appeal arose out of a suit, originally instituted in the Provincial Court t ~ f
Patna, by the B~pcllant, suing, urt formca pat&per&, against ~ ~ ~ d ~ u ~ 1 Moliuii dx traty
(the husband of the Respondent, ~ ~ ~ ~ s s ~ ~ ~ a t Neeut Kooer) and Sheo Churn Awasty, for
the p a y - ~ ~ l ~ l - ~ ~ e r ~ t of S. xls. 55,135. 12., being the amount of a fourth part or share
of certain effects, estates, in villages, houses, orchards, imn~ovea~le and moveable pro-
perty, together with the produce of the bhiraj and la-khiraj villages, situate in the
pergunnas Nurhut Roh and PilIuh, in tlie presidency of Bengal, the entire amount
of which was est~nlated a t the sum of S. Rs. 340,543, then in the possession of the
Defendants, who were carrying on in partnership together the business of mahajuns,
or bankers, in the town of Shahabad.
The Plaintiff claimed as the son of She0 La1 Awasty, one of the Eye sons of Fyne
Sookh Awasty, the eldest son of Bholanath Awasty, the common ancestor and founder
of the family, against the Defendants, the sons of Deokishen Awasty, the son of
Sookhnundun hwasty, the second son of ~ho lana th Bwasty, insisting that the de-
scendanb of the common ancestor were an undivided family, and that the capital,
etc., was the joint property of the Defenda~~ts and himseff.
On the 26th of January 1815, the ~ l a i ~ t i f f filed his plaint, 2.n forma p i ~ p e r i a .
1x1 the Provincial Court of Patna, against Muddun Mohun Awasty and Sheo Churn
Amsty, in which he traced his descent with the Defendaiits, from their corni~~on
ancestor, ~ ~ ~ o l a n a t ~ I Bwasty, and alleged that a partnership subsisted from his t i m v
down to the present, and claimed to be put in possession of a fourth part or share of
the real and personal estate then belonging to the ~efendarits, to the a ~ o u n t before
stated.
The ~efendants, by their answer, denied that the Plaintiff, or N p e Sookh
Awasty, tlirougli whom he claimed, had any interest in the house a t Shahai)ad, or
any other cstates belonging to them, and then [I161 in their possession, iijsistirig
that the whole o f their property was created and acquired by their own exertions,
or those of their immediate ancestor, and was un~ar t i c~pa ted in by the Plaintiff’y
ancestor, and could not, therefore, be claimed by the Plaintiff; they insisted also
that the suit was barred by the Bengal ~ e g u ~ a t i o n s of ~ i m ~ t a t i o n , 111. of 1793, aiid
* Present : Members of the Judicial C o ~ n ~ ~ i t ~ e e , - ~ o r d ~roughanl, Lord Lang-
Privy Cuuncillors,-Assessors,-~ir E. R. East, Bark, and Sir E. Ryan, Knt.
643
IT. of 1805. -- I -- _” ___ - -- - I
dale, the Right Won. Dr. I , ~ i s l ~ i n ~ o n , and the Right Hon. T. Peii~berton Leigh.
IV IOORE IND. U P . , 117 MUNNI RAM AWASTY ‘U. SHE0 CHURN AWASTY cl8461
The Plaintiff, by his reply, contended that the suit was taken out of tlie operation
of the Regulations of Limitation, the claim being for hereditary property of a
partnership, still subsisting.
At this stage of the cause, the Defei~darit, Xuddun Mohun Awasty, died, leaving
the present Respondent, Mussamat Neeut Kooer, his widow, and Chintaxnun and
Balgovind, his sons, who were minors, eo-heirs, surviving.
In support of the alleged partnership, the Plaintiff filed a sharaka~nama, or
deed of partnership, dated 11th ICatik, Sumvut 1558 (1801-2 A.D.), and produced
some accounts and letters, but no proof was given of their authenticity, or of an)--
thing to connect them with the Defendants.
An order was issued by the Provincial Court, directing that the Defendanth
should be called on for the books of their house from the year 1787 to 1807-8 A.D.
It appeared however that these books had been accidenta~ly destroyed by a fire in
the year 1810-11.
The Plaintiff presented a durkhast tendering a list of sixteen witnesses, to prove
the above deed of partnership, and also that his grandfather’s (Kyiie Sookh
Awasty~s) property was partnership property, and undivided. Of the whole of
these witnesses, the P la~n t~ f f [I171 eventually produced only three, x+ho were
examined by the Court.
On the 26th of April 1819, and subsequerstly to the examination of these wit-
nesses, the Plaintiff executed a farigli-kutti, or deed of release, and discharge of the
suit, to the Defendants, in the followiiig ftirm :-
“ Whereas, I entered an action, as a pauper, in the Patna Provincial Court, for
one-fourth share in the cash, property, etc., belonging to the house at Shahabad
alias Saheb-gunge, zilla Bahar, on an affirmation of my grandfather’s and father’#
partnership therein, and demanding that they be divided, and that 1 be put in
possession thereof, rated a t Rs. 85,135. 12., including the three-fold and eighteen-
fold malguzary and (yearly) produce of the khiraj and la-khiraj villages, against
Muddun Mohun Awasty and Sheo Churn Awasty, sons of Deokishen Amasty, son of
Sookhnundun Awasty ; and after Muddun Yohun Awasty’s death, conformably to
the revised petition, against ~ ~ s s a m a t Neeut Kooer, widow of the said deceased,
the guardian of Chintamun Awasty and Balgovind A~vasty, niinor sons of the above,
deceased, which suit is pending in the Court aforesaid. Whereas Deokishen Awasty,
the father of the Defendants aforesaid, in Suinvut 1845, during the lifetiine
of his f ather, Sookhnundun Awasty, was, together with his dependants,
separated, and had his victuals distinct from his own father and brothers,
and without receiving any share in his grandfather’s and father’s pro-
perty, came froin Futtoohabad to Saheb-gunge, where he established his
residence; and, by his own exertions, having carried on trade, and the
business of a shroff, at the said town, and conducted by himself the concerns of
the house, unparti~ipat%d by any individual, till 1847 Sumvut, from the profits
[118] thereof created and acquired the cash, property, dw~lling-~~ouses, orchards
and villages, Ivhich he possessed, unparticipated and unoccupied by any other
person, and which, after his decease, descended by inheritance to his sons, that is,
to the Defendants, and are in their possession and occupancy. In these, neither
I nor my brothers have any claim or right ; but whatever outstaiiding demands and
price for goods sold, were (due) at the time the business was carried on by Sookli-
nundun An asty and Suiiguni I d aforesaid, first at Boniad-gunge, and afternwdh
a t Saheb-gunge, till Aghun, 1817 Sumvut, and which the said Deokishen Awast?;
collected, c o I ~ f o r m a ~ ~ ~ y to a ~ o k l ~ t a r - n a ~ a nd ikrar-nama of S U I ~ ~ U I I I Lal Awasty,
out of these one-eighth share belongs to me. I have, therefore, with my own free
mill and consent settled this action aiiiong ourselves. By the terms of this settlc-
inerit, tlie wni of Rs. 2000 account, mine and inv brother Doorga Ai+a+i c.iglltll
share (after deducting Sungum Lal’s debts to the Mahajuns, and the quarter share
for the said Deokishen’s right account, his trouble, and the sliares of his other
brothers and partners), is due to me and to my brother by the D ~ f ~ n d a n t s aforesaid,
which, that is, the sum of S. Rs. 2000 in question, I have taken from the Defendaiit
aforesaid, and have received, and have appropriated and applied it to mine arid
my brother’s uses, and have relinquished and withdrawn the residue of m y claiin
in the a~ove-~ent ioned case, property, articles, cash, dwellin~-houses, orchards,
estates, or villages aforesaid, the possessions and occupancies of the father of the
644
~~U~~~ RA&I AWASTIT ‘U. SEEO CXURN AU’ASTP ~ 1 ~ 4 6 ~ Tv M ~ ~ ~ E IND. APP., 119
D e f e ~ ~ d a ~ ~ t e , and their Q W I ~ . Aid neither the ~efendai i t s aforesaid, nor their
successors, have or shall have any right, title, claini in, or litigation for, the
[119] property, articles, dwell~n~”houses, dues or orchards, etc., aFpertaining to
the town of F u t t o o ~ a b a ~ ~ etc., zilla Getwnpore, the possessions and occupancies of
myself, of my brother, and of my uncles. The costs of the Court are agreed to be
at the r e spon~~b~l i ty of the Defendants.” This instrument was signed by the AppeF
€ant, and was witnessed by three w~tnesses) named Ram Chund, otherwise Ram
Persad, Kokil Chund, and Bhoop Sing.
On the 30th of the same month, the Appellant executed an ikrar-nama, or deed
of acknowled~~en t , in the Respondents’ favour, in the following form :-
.‘ Whereas, I entered an action, as a pauper, in the Patna P r ~ v i ~ c i a ~ Court, for
the division of, and entry into, the property and estates belonging to the house a t
the town of Sha~~abad, atins S a h e ~ ~ ~ ~ g e , zilla ~ a h a ~ , agaiost ~ ~ ~ d d u n ~0~~~
Bnasty and Sheo Churn Aurasty, and, after the death of Muddun Xohun h w a ~ t ~ ,
against ~ u s s a m a t Neeut liooer, widow of the said deceased, the ~ u a r d i a n of Chin-
tamun Awasty and Bafgovind Aurasty, minor sons of the said deceased. Now I, by
my oim free will and consent, have taken Rs. 2000 as my eighth share in the dues
and price of goods sold a t the t h e the deceased Sungum La1 Awastfs business was
carried on, which were (out~ tand~ng) till Sunivut 1847, and have executed and
delivered a deed of farigti-kutti and la-dava to the said Defendants, by which a
~ a ~ i - n a ~ ~ ~ ~ i the above s u i t was effected, And the surn of Rs. 1000 has been fixed by
the Defendants as the share of the widow of my uncle Sheo Das kwasty, deceased
(who lives with me, and is without issue), out of the amount collected account the
dues and price of the goods sold aforesaid; I, therefore, E1201 engage and give in
writin5 that I will deliver in a razi-nama in my action, c o n f o r ~ a ~ ~ y to t,he above
condit~ons, to the Provincial Court, and will get a ~ a ~ ~ ~ ~ ~ - ~ ~ ~ t ~ ~ executed to tahe De-
enda ants by the widow of my uncle %eo Das Bwasty, deceased, w i t ~ ~ n two ~ ~ o n t h s ,
and deliver the same to them, at, which time I will receive the sum of Rs. 1000
aforesaid, and until I shall have got the farigh-kutti executed 137 the ~ ~ u s s a m a t
above mentioned, the Rs. 1000 in question shall remain in deposit with Ram Persad
~uhessree , ~ a h a ~ ~ i n , in~iabitant of the town of ~ h a h a b a ~ . Further, I engage aiid
give in writing, that should the widow of the deceased Sheo Das Awasty aforesaid
make hercafter any deniand what,ever on the ~ e f e ~ d a n ~ , beyond the Rs. 1000 in
question, the ansxver thereto shall rest -with me, and with this ~ r e s p o n s ~ b ~ l i t y ~ the
Defeiidants shall be whoIly u n c o ~ i i e c t ~ and u i i c ~ ) ~ i ~ e ~ r ~ e d . This writing has,
therefore, been executed as an ikrar-nama, that it rnay be of use, when required.”
In pursuance of the conditions of the firstmentioned instrument, the Defendants
paid t-he swn of Rs. 2000, which was deposited with Ram Fersad Muhessree, and
an u n d e r t ~ k ~ n ~ given bp him to hand the xnoney to the Appellant, upon the razi-
nama being delivered in. The k p p e ~ ~ a n ~ , , however, afterwards declined to deliver
in the razi-nanrla, or t o stay the proceed~ngs in the action.
The Defendants, in consequence, presented a durkhast, together with the deed
of ~ a r i ~ h - ~ u t ~ i , to the Provincial Court, stating the P l a i n t i ~ s refusal to pe~form his
part of the agreement.
On the 4th of August 1819, the plaint^^ and D e f ~ n d a ~ i t ~ were suiiii~oned before
the Provincial Court: the farigh-kutti was shown to the Plaintiff, and he was
[121] asked, ‘‘ Did you, or did you not, execute and deliver this f a r i ~ I ~ - k u t t ~ to the
Defendant B and if you did execute it, what i s the reason you do not submit a razi-
nama f I’ The ~ ~ a i z i t ~ ~ stated, ‘‘ My ~ ~ n ( ~ u v ~ s gnature, affixed t o the ~ a r i ~ ~ i - k u t t i ,
i s authentic and genuine, but the Defendant got me to sign this farigln-kutti, by a
deception : that is, the Defendants engaged that i[ should inspect, and have explained
to me, the books and accounts of S ~ ) k h K ~ ~ i i ~ d u n A~as ty’s and Sungurn La1 Awasty’~
concerns, which Deokiehen Awasty e o ~ l ~ t e ~ , receive t ~ ~ e r e f r o ~ o ~ ~ - e i ~ ~ ~ t ~ ~ share,
which i s my right, and execute and deliver him a farigh-kutti; and Sheo Churn
Awasty, one of the ~ e f e n ~ a n t ~ , said to me, ‘ Qo you, in the first place, execute
paper, stating that an accom~odation has been determjned on ; and, afterwards,
do you understand, and take whatever jour eighth share may amount to by the
accounts.
that the plain^^^^ having
acknowledged tho f a r igh -k~ t t~ , delivered in by the ~ e ~ e n d a n t ’ s vakeel, it i s de0med
unmcessary to call the witnesses to prove it ; but the P I a ~ n t ~ ~ having declared~ that
645
I will pay it you hereafter.’ 1 then signed this paper.”
Upon this reply, the Provincial Court were of opinion,
sv NOORE IND. APP., 122 ~ J N N T RAM AWASTU 8, SHEO CHURN AWASTY [l.846]
the fariglr-kutti aforesaid was exocuted on the condition that the accounts
should be explained (to him), the Court ordered two of the witnesses to the
f a r~g~~-ku t t i , Ban) Persad and Kokil Chund, to be examined, who deposed
to the due execution, and denied that any stipulation or engagement had been
made by the ~espondents to explain the books to the Appeliant.
The ease came on for hearing, on thc 6th of September 1820, before Mr. Rilliam
M’alcolnz Flerning, who delivered the following .Judgment : ‘‘ As the Plaintiff i[122]
adduces a variety of objections to the f a ~ i ~ h - k u t t i . a ~ o v e - ~ e n t ~ o n e d , which l i a ~ e
been entered at length in the proceeding of the 4th of August 1819, and as. esclusiw
of that consideration, the Plaintiff has not, taken the amount stated in the farigh-
k n t t i aforesaid, nor delivered in a razi-naina, in the usual form, the decision of this
suit, on a f a r i ~ ~ ~ - ~ u t t i of hat naxure not carried into execution, is deemed e‘i-
ceptionalsle.”
On the 26th of April 1821, the Provincial Court of Patna (Eifr. John S a ~ i d f o r ~ ~ ~
Judge,) pronounced its decree, the material portion of which was in the following
terim :-‘‘ It is adjudged that the Plaintiff’s action is liable to dismissal, for t.uio
reasons ; tlie first is as follows :---that the Plaintiff aforesaid made an adjustment
a i c l i the Defendants. and took the sum of Rs. 2000, his own share, and euecuted
and delivered to the Defendants the aforesaid farigh-kutti; and that he acknon-
Ledged the farigh-kutti in this Court. As ta his demur, that the deed i t1 ~ u [ I s t ~ o ~ ~
vas on (bondition of the explanation (to him) of the accounts and books of the concern
of S ~ ~ o ~ ~ r ~ ~ u ~ d u n Awasty and S u n ~ i i ~ La1 Awasty, this point is in no shape proved,
inasmuch as there is no condition whatever entcired therein. On tlie contrary, it I S
stated that they made an adjustnient among themselves, regarding the lulina price
of property sold, and the rest of ~ o o l ~ l ~ n u i ~ d u ~ ~ Awaaty’s and Sunguin La1 Bwasty’r
concern, and that, by the ad~ustment, the sum of Rs. 2000 was found due, account
h i s (the Plaintiff’s) eighth share, and that he had received it from the Defendants ;
110~‘. froiri the depositions of the witnesses, entered in the margin (of the deed). does
it appear that there was any condition and verbal engagenient regarding an ek-
plaaaticm of the accounts. Thus, E1231 such exceptions, on the part of the Plaintiff,
are ii~ac~rt~issil~le By the Court. Now, notw~~l i s tand~ng all these facts, arid his
liarlug received the money, the Plaintiff’s excepting against the farigh-kutti o ~ i an
idfe pretex?, is manifestly a fraud.”
It wa\ therefore ordered,--~hat the P l a i r ~ t i ~ s claim be dismissed, and that he
pay the whole costs of suit ; and, in the event of his property being to be found. that
it he l i~~uidated tlieref~oni.
‘Ctre Appellant presented a petition of appeal, in forma pattperis, to tlie Suddckr
I )e17 army hdamlut of Bengal.
The Appeal was set down, in tlie first iristance, for lreariiig befoie Mr. Courtney
Smith, the Second Judge, who recorded iris opinion, that the claim of the Appellaii~
for a fourtli share was untenable, inasmuch as i f his claim was just and well-founde4,
lie was only ~ ~ t ~ ~ ~ ~ ~ d to a sixteenth share in the ~ a r t n e r s ~ ~ p concern, and that the
deeree of the Provincial Court ought to be annulled. and the A p ~ e ~ l a n t declared
entitled t o rtlceire froin the Respondents, without interest on the wasilat, the sun1 of
lis. 19,764. IS., as well as entry into a sixteenth share of the real estate; and then lie
t d c r rd that the papers be laid before the sitting of another Judge.
The proceedings were then laid before Mr. John Herbert Earrington, the Acting
Senior Judge, hy ~ l t o ~ n the cause was heard ; he recorded his op~nion as follows :--
‘I The hppellarit’s claim against the Respondents, for more than the Bs. 2000,
a d ~ i t ~ e d by the Respondents, is not, in my opinion, proved and e s t a ~ l ~ s ~ i e d , for the
follomirrg reasons :-1st. The sharakat-nama, dated the 11th Ratik, SuxI1vut. 1858,
or 1st ?\‘overriber 1801, filed by the Appellant, in the Provincial Court, is [I241
without signature, nor has it, in any shape, been established; but even had it been
proved, adverting to the failure of the houses, as stated therein, in S u t ~ ~ v ~ ~ t aforesaid,
a paper of this nature cannot be a substantial and valid plea in proof of tlie
~ppellant’s par t~ersh ip in the house of S a ~ ~ e ~ ~ ~ u l l g e , which was upen in Sunlrut
1859, in the firm of Sheo Churn and ~ u d d u n Mohun, and is to this day carried on
in their names. Xor has the partnership of the Appellant’s father, and of the
~ ~ ~ p e ~ l a n t himself, in the said house, from the time it was opened, in 1889 Sumvut
aforesaid, till the institution of this suit, in January 1815, been $atisfac~orily proved
bs any other document or depositions of witnesses. 2nd. Adverting to the above
646
~ u N ~ ~ RAM AWASTY 21. SNEO CHURN AWASTY [1846] IT ~ o o ~ IND. UP., 1%
~ ~ a t e ~ k ~ e ~ I r , and to the period of twelve years, which i s the term fixed by cl. 1 4 ,
ReguIa~~on 111. of 1793, for the l i e a r i n ~ of suits of this nature, the Appellai~t~s claim
from the length of time which had elapsed, was not eligible to hearing ; and had
the ~ e s ~ ~ o ~ ~ d ~ n t s not agreed to pay the sum of Rs. 2000 (account of the share in thr
IUEkno, etc., property belonging to the house in pai.t~iersliip at Sahe~~-g~~nge , t i l l
Sunirut 1847, diich was carried on in the firm of S ~ k ~ i n u n d u n a i d ~ u K i g u ~ h l ,
and the luhna and property of which was collected by ~ e o k ~ s ~ e n , the predecesmr of
tlie Respondents, conformably to a makhtar-narrm, of Sungum Lal), the Appellant’s
action vas, pursuant to the Rrgulation aforesaid, subject to rejection in toto, and
would liave heen d i s ~ ~ ~ ~ s e d ; hut as the 1~espo~idents, notwithstandiii~ the Appel-
lant receded from settliag this suit, for the sun1 of Rs. 2000, accord~ng to the farigh-
kutti and ikrar-nama, signed by the A ~ ~ p e l I a n ~ ~ dated the 26th and 30th of Apr i l
1819, have a ~ ~ n o ~ ~ , l e d ~ e d the said sum to be justly due from them to the A p ~ e l l a ~ ~ ~ ~
account his share in the luhna [I251 in parinership aforesaid,-for that reason tbs
causing the ~ c s ~ O n d e n t s to pay that sum to the Appellant is, in the decision of this
wit, just, From the contents of the farigh-kutt~ aforesaid, it. appears that, i n case
this suit sliould be settled by the delivering in of a rai-nama, on the part of the
A p p e l ~ a ~ ~ r , the ~~espondents consented to pay the costs of suit independent of the
Ks. 2000 aforesaid. But as the - ~ i ~ p e ~ l a n t has not delivered in a razi-nama, and
that d i s ~ J ~ I t e ~ arid heavy chargm, account fees to vakeels, etc., in the ~ r o ~ ~ i n c i a ~
Court, and in rhis Adawlut, liave been also ther&y occasioned ; therefore, the costs
of lmth parties in this are not, according to the f a r ~ ~ ~ ~ - k u t t , i , justly payable by the
Iiespondent. Conformably to the &qgdations and the usual fornis, i t becarries
iiecessar~ that (with the exception of the regular costs on th. Rs. 2000 out of the
~ p ~ ~ ~ ~ l ~ ~ ~ ~ ’ s claim, which, by the above e ~ p o ~ i t ~ o ~ ~ , is due from the ~ e ~ ~ ~ ~ d e r ~ r s )
the ~ e ~ ~ ~ a i n i ~ ~ costs of both parties, account of the residue of the ~ ~ ) ~ e l ~ a n t ’ s claim
which has not heen e ~ t a ~ ~ ~ i s h e d , be paid from the Appe~lant~s property, provided
it can be met with ; and until the property of the Appellant shall be found (who has
entered this prosecutioi~ and appeal, in [ o ~ m ~ ~ ~ ~ ? ~ ~ s ~ , the one half of the fees of
the ~es i~onde~ i t s ’ vakeels be paid them by the Respondents. Adverting to the
clifferenct, heri*icen my opinion and that of the Second Judge of this Court, the sitting
of another Judge of this Court for a decision and conclusive order in this case
ir ~ ~ ~ d ~ s p ~ ~ i s ~ l ~ ~ e . Ordered, t e r e f o r e , - ~ ~ ~ a t the whole of tlie papers, together wit11
the present i ~ r ~ ~ , e e d ~ n g , be ~ ~ r o u ~ ~ i t forward at a sitting of another Judge of this
Court.)’
The ~ r o ~ ~ e d ~ n g s were then b r o u ~ ~ ~ ~ before Mr. Cutlibart ~ h o r i ~ h i l ~ Sealy, ~ 7 1 1 0
directed a reference to the [I261 Provinrial Court, to take the evidence of Bhoop
Shg, the third attesting witness to the f a ~ ~ ~ h - k u t t ~ , and who had not been e ~ a ~ n ~ n ~ d
as TO the due execution of the ~ n s ~ r u ~ i ~ e r ~ t , and the ~ ~ a t e ~ i ~ ~ i t at the t i m e of irs
excution, of any a g r e e ~ ~ e n t or stipulation, as alleged by the AppelIant,,
This witness was a c [ ~ o r d ~ n g l ~ e ~ a n ~ i ~ ~ e d . Wis evidence ~ o 1 ~ ~ r ~ ~ 3 ~ d the other
a ~ t ~ s t i n ~ vitnesses, before eraniind, snd negatived any- such agreement or stipii-
lation iiai-ing ever been made.
On the Wth of Noveniber 1826, Mr. Cuthbert 1’. Sealy recorded his opinion, arid
niade h i s filial decree in the suit, ~ ~ o n c ~ r r i n ~ wit11 the reasons of tlie A
Judge. and declared that i t appeared to him, that t h * A f a r ~ ~ ~ ~ - k u t t i ancl
eflant, dated the 26th and 30th of April 1819, were in every point
Iy ~ ~ ~ ~ ~ t a i i t ~ ~ t e d , and {ha the ~p~)e l l an t ’ s cIaim, beyond its. ZOO<).
a d i ~ ~ i ~ ~ e ~ ~ Iry die ~ e s ~ ~ ~ ~ ~ d e i i r ~ , was in no shape proved ; therefore, as his opiniot~
~ i i ~ ~ r e s p o ~ i ( ~ ~ ~ d and concurred with the opinion of the Acting Senior Judge of tllr
Court, a ooclcluliive order and decree was passed, and the fysala of the I’atna Pt-2
vincial Court, dated the 26th of April 1821, directed to be modified, in the foilowiiig
nmX1Tlcl’ : ’‘ That the Appellant’s e l a h to the amount of Rs. 2000; a b i t t e d by
~ e ~ ~ o ~ d ~ t ~ ~ s . be a ~ - a r d ~ d ; that the residue of the Ap~e11~nt.s claim, which has UT
b e n proved, be dis~nissed and rejected ; that costs propori~oi~ate o the Its. 2000
aforesaid he payable by the Respo~de~~t s , and the remaining costs of the partieh,
account the residue of tha ~ppel lan i ‘8 claim, be entered a t the Ap~e~lant ’s r,isponni-
bility ; chat for the present, in consequence of the A p p ~ ~ ~ a n t ’ s pauperism, out of the
fees 0x1 the r~esp~~)dents ’ E1271 part, which are deposited in tlie treasury of this
Court. half be paid to the vakeels, and the other half, on the Bespondents ftirnishirig
647
IV MOORE IND. APP., 128 MUNNI RAM AWASTY ‘U. SHE0 CHURN AWASTY [1846]
the receipt, be repaid to them, and that in the event of the Appellant’s property
being found, the whole of the costs be paid therefrom.”
The Appellant applied for leave to Appeal from the above decree, in f o r m
pauperis, pursuant to cl. 6, Reg. XXVII. of 1814, which was allowed. The Appcal
now came on for hearing.
Mr. Buller, Q.C., Mr. Jackson, and Mr. Forsyth, for the Appellant.-By the
Jliiidoo law, the prima facie supposition is, that every Hindoo family is an undivided
family, Strange’s Hindoo Law, 225 (2nd edit.), and the onus lies upon those who
claim a separate estate, to prove that i t was separately acquired. Dhurnz Das
Pandey v. Mussumat Shama Soondri Dibenh (3 Moore’s Ind. App. Cases, 229). In
this case, the hereditary partnership in the house a t Shahabad is sufficiently proved.
The Court below made no decision on the merits, but proceeded entirely upon the
deeds of farigh-kutti and ikrar-nama. These deeds, not having heen followed up
by a razi-nama, cannot be held to be conclusive against the claim of the Appellant,
and so it was held, in the first instance, by Mr. Fleniing, in the Provincial Court. The
farigh-kutti was but an escrow, which was to take effect upon a certain condition
to be performed, namely, the production of the books and accounts of Sookhnundun
and Sungum La1 Awasty. The farigh-kutti was conditional and imperfect, and
incapable of being carried into execution. Mehunt Ramper-[l28]-shaud v. Mehunt
Odaumgir (1 Ben. Sud. Dew. Rep., 188). The Bengal Regulations of Limitation do
not apply to this case, as the cause of action does not arise until the property is
divided. Admitting the validity and conclusiveness of the deed of farigh-kutti, the
decree is erroneous, inasniuch as i t does not give the Appellant the costs of suit,
up to the date of that deed, as well as the proportion of costs since that date, on the
sum due to him under the farigh-kutti.
Mr. Wigram, Q.C., Mr. E. J. Lloyd, and Mr. Edmund F. Moore, for the Respon-
dents.-The Appellant is bound by the farigh-kutti executed by him, the sanie being
for a valuable consideration. There is no ground for disputing the validity and
effect of that instrument. The claim made by the Appellant was absolutely barred
by the Bengal Regulations of Limitationb. 111. of 1793, and 11. of 1805. He had
no right or title either in himself, or his ancestors, to share in the proceeds of the
banking business, carried on by Muddun Mohun Awasty and Sheo Churn Awasty.
Lord Langda1e.-This is an Appeal from the Sudder Dewanny Court, in a suit in
which the Appellant was the Plaintiff, in the Provincial Court of Patna. He alleged
himself to be one of a numerous family, which had not been divided, or in any way
separated. He claimed to be entitled to a certain share, of what he stated to be the
common and undivided property of the family. The plaint was filed so long ago
as the month of January 1515. The answer put in by the Defendants, (the now Re-
spondents,) to that action, contained a denial [I291 of the Plaintiff’s right. A
replication and rejoinder was filed, the parties proceeded to the examination of
witnesses, and two were examined on the part of the Plaintiff, and one on the part
of the Defendant. There had been directions given f o r the production of some
documents, which however were not produced, in consequence of their having been,
as was alleged, lost, or destroyed by fire.
It was in that state of things, that a proposal for a compromise seems to have been
made. It does not distinctly appear from whom that first proceeded, nor is it in
any degree material: it came to a conclusion in the month of April 1819. It does
not appear to have been entered into with any haste or precipitation; on the
contrary, sufficient time was taken for deliberation, the time which was asked for
by the Plaintiff himself, in order that he might choose what he considered a
lucky day, for the completion of this assignment to him; but on the 26th and 30th
of April, he signed two documents, one of which is called a farigh-kutti, the other
an ikrar-nama. In the farigh-kutti, after the introduction, which does not appear
to be material to be stattd at length, he says, “ I have, therefore, with my own free
will and consent, settled this action among ourselves: ” by the terms of this settle-
ment, the sum of Rs. 2000 ‘‘ account, mine and my brother Doorga Awasty’s eighth
share (after deducting Sungum Lal’s debts, etc), is due to me and to my brother,
by the Defendants aforesaid, which (that is, the sum of Rs. 2000, in question) I have
taken from the Defendants aforesaid, and have received, and have appropriatrd and
648
XUNNI RAX .&WASTY 2). SfIEO CHURN AWASTY [l846] IV NOORE IND, APP., 130
applied it to urine and my brother’s uses, and have relinquis~ied and aithdraw 11 tlie
residue of mp claim in the a~ove-mentioned case, e% j and neither the ~ ) e f e n ~ a i ~ t s
aforesaid, nor their [130] successors, have, or shall have, any right, title, claim
in, or l i t i ga t io~~ for, the pr:perty, articles, etc., the possessions and occupancies of
myself, of my brother, and of my uncles, The costs of the Court are agreed to Be a t
the responsibili~y of the Defendants.” On the 30th of April, he executed the other
ii~struIiient, called an ~ k r a r - n a ~ a ; nd there he stated, ” Wliereas I entered an
action as a pauper in the Patna Provincial Court, fox the division of, and entry into,
t he property and estates belonging to the house a t the town of Shahabad, alias Saheb
Gunge, Zillah Bal-rar, against Muddun Mohun Awasty aiid She0 Churn Awast>-, aiid
after the death of ~ u d d u n hlohuxi Awasty against Mussui~at Neeut Kooer, xsidou;
of the said deceased, the guardian of Chintatnun Awasty, and Balgovind, nlinor sons
of the said deceased. Now I, of my own free will and consent, have taken Ns.
2000, as my eighth share in the dues and price of goods.sold at the time ttie deceased
Sungum La1 Awasty’s business wau carried on, etc., arid the sum of Rs. 1000 has I)eeii
fixed by the ~ e f e ~ ~ d a ~ i t s , as the share of the widow of my brother, Sheo Ram hx asty,
deceased, (who lives with me, and is witliout issue,) out of the amount collected, the
account, the dues and price of the goods sold aforesaid; I, therefore, engage and 6ii-e
in writing, that I will deliver in a r a ~ i - ~ a i ~ a , in my action, conforn~a~1~- tu tlie
above conditions, to the Provincial Court, and will get a farigh-kutti esecuted
to the Defenda~~ts, by the widow of my iincle She# Das Awasty, deceased, withirk two
months, and deliver the same to them, at which time I will receive the sum of
Hs. 1000, aforesaid, and until I shall have got the farigh-kutti executed, bp the
Muswarnat above mentioned, the Rs. 1000 in question shall remain an deposit wit11
Rani Persad Muhassere.”
[I311 Now taking these two instruments together (which were coi~te~~rporaireoua),
they anrount to a decided agreement for the settlemexrt of this action ; by that agTee-
inent, Ex. 2000 were to be paid to the Plaintiff, and he signed a receipt upon it-
*‘ 1 have received Rs. 2000 ; ” and the same instrument says, ‘’ I engage and give in
mitiug, that I will deliver in the razi-nmna.” Two things, therefore, seem to be
understood by this i i i s t ru~~ie i~ t : one is, a r e l i n q u i s ~ e n t of the claim made in the
suit, and the other an engagement to deliver in a razi-nama; and this was in COII-
\ideration of the Rs. 2000. The Ea. 2000 were f o r t ~ i c o m i ~ ~ ~ from that moment : LUG
at the time that this farigh-kutti was executed, there was something else to be done,
for both these i ~ ~ t r u ~ ~ ~ e ~ ~ t s were executed out of Court, they were not instrumeuts to
be detivercd to the kazi, to put an end to the cause, and, therefore, it is stipulated,
that, in addition to the former instruiiieiits, the PlaintifT should give in a radi-
llama, eipressing his satisfaction on record j and while that was pending, it would
iiot Iiave been prudent to give over the Rs. 2000, or to give security for the payiuerit
thereof. ff’ltat was done, which was the natural course of proceeding, was this:
the Its. 2000 were not to be paid over, because the razi-nania had not been delivered
but the ~ ~ l a i n t i ~ was not to be left ~ ~ i t ~ ~ o ~ i t some security, and, therefore, he had
delivered to hini a sort of note, or bond for the execution of these instrurneiits,
leaving the razi-nania to be delivered on the part of the Plaintiff.
Upon trhis, ~ ~ a t t e r s appear to have ended, and thus remained down to the time
\then the dispute arose, no razi-nama having been delivered in. The PIaintiff’ ill-
sisted that he was in J ~ O respect bound by the farigh-[l3~]-kutti, or deed of relra\e,
because it had been obtained by fraud, and lie alleged some circu~~stanees. by nli1ct1
fraud was to be inferred. One of those was, that it had not been properly sealed by
tlie kasi : tbere were several other things more particulai.ly mention~d :o11e of tlleiii,
to which the greatest weight seems to have been attached, is that, cotemporary \.iitlr
these instruments, there had been another agreement entered into bet-cceell the
parties, that notwithstanding the statement, of the specific sum of Rs. 2000, I ~ ~ C I I -
tioned three times over in the f a r i ~ ~ ~ - k u t t i , and also in the ikrar-nama, as giver1 bp
the Plaintiff, it was not intended that he should be bound by that sunk, but that t i le re
qhould be an account taken of what might be due to him, upon the foot^^^^ of j ~ i ~
original claim ; and this w m alleged by hiin in the Court below as the reagozl ~ t h v he
should not be bound by the ikrar-nama.
Now we have attended to this matter, with a11 the care we could, aod to -cvhat }ias
been stated by ttie learned Counsel, and we have looked through all the papers : blrt
P.C. VII. 649 210
Iv MOORE m. u p . , 133 mmm RAM A w m w 2%. smo CHuRx A w A m x pwq
tvt! cannot tiiid the s l ~ ~ ~ ~ t ~ t evidence, that there over was any such agrectiieut. The
Plaintiff’s witnesses were cross-e~anii~~ed or1 the subject, but they wholly denied the
existence of suclr. an agree~ner~t, or ~ i ~ ~ d e r ~ t a ~ ~ d ~ i ~ g : so much credit Fas Itowerer
ob ta~i~ed for the statement, that it produced a great deal of I ~ t i g a t i o ~ ~ ; and *lie
Plaintiff even obtained a decision, that this instrument was not to be considered
sufficient to stop the proceedings. It appears to their Lordships that that decisioii
is very ex t r ao rd~~~ary . We should not hare adve&ed to it at all, if the ~ o u n s e l for
t h e Appellant had not done so : and with great reaso~ablei~ess on their part, because
they wish to avail themselves of e v e r y t ~ ~ i ~ ~ g they can, they say, here we have the
~ u d ~ - ~ l ~ ] - ~ ~ i e n t of Mr. Flerning in our favour, upon this point ; he did iiot consider
that the farig~~-kutti was binding.
Be refers to the
former proceedings, and to the exainination of the witnesses, and then he says, ‘‘ As
the ~ l a i n t ~ ~ adduces a variety of o b j ~ t ~ o n s to the f a r i~h -ku t t~ , abo.r.e-meritioiied.
whicli have been entered a t length in the proceedings of the 4th of August 1819,”---
there is not a word about this having beers proved,-‘i and as exclusive of that con-
s~dera~~on,”-that is, the cons idera t~o~ of the Plaintiff a d d u c ~ i ~ ~ The
~ ’ I a ~ ~ ~ t i ~ has itot taken the a ~ n o u i ~ t ~ stated in tlie f a r i~ l i -~u t t i , aforesaid,”-not i n
the least s t a ~ ~ r i ~ tlie reason why he did not take it, or ~ o ~ ~ s i d e r i n g whether it might,
or might I ~ T , have been his own fault that he had not got it,-“ nor delivered in a
razi-nanra in the usual form,”---he had not done that which he had co~,enai~ted to
do.---(‘the decision o f this sui t on a f a r ~ g h - ~ u t t i of that nature not carried into
execution is deemed exceptionable.” This opinion amounts to this, that because tlte
~ I a i I ~ t ~ f f has egtercd into an e n ~ a ~ e n ~ e ~ ~ t , which he does not like to perform, he is,
therefore, not bound to perform it. Their i,ordships cannot see thRt there is any
weight to be attached to a decision founded upon such reasons.
The matter, however, vent forward in consequence of this decision, and tfie pro-
ceedings were after~.ards laid before Mr. John Sai~dford, whert tlie ~ I ~ i n t ~ f f s clainr
was ~ ~ i ~ ~ ~ s s e d , and h was ordered to pay the whole costs of the suit.
‘l%ere were then other proceediI~~s before Mr. Courtney Smitli, who seemed to
have formed a more f a ~ o u r a ~ ~ e opinion of the validity of the i r i s t r u ~ ~ ~ e ~ ~ t , and then
the case went before Mr. ~ a r r i i i ~ t o i ~ , and af te rw~rds f1%J before &Ir. Sealy : a i d
it. strikes us as a conclusive fact, that Mr. ~ a r ~ ~ ~ i ~ t o x ~ , after having exanxilied a11
ht that the ~e€e I ida~ i t s had not made out any case, iiidepei~dent
It is riot necessary fur us to consider that point, because we
think that the case is conclu~ed by tlte f a r ~ ~ ~ ~ - ~ u t t i , and that nrithout reference tu
the evidence of Rhoop Sing, which witli great ingenuity i s sfio.rviz to be erroneous :
but looking nierely to the other evidence, with the inferences which are uecessarilp
to be drawn from it, there is not the s1ighter;t su~gestion, that the P ~ a i i ~ t ~ ~ might not
have had his money from the first niomeut after the execution of the fariglt-kutti :
it was there ready for him. There was an act to be done by him, to entitle IiiInseIf
to it, viz., by the giviug in the razi-nania, and that act he never did : but be cannot
avail h ~ ~ s e l f of his own neglect. E t a~pea r s , therefore, to their ~ o r d s h i ~ s , that so
far as relates to the dimissal of this plaint, the decree was perfectly correct.
The farigh-kutti contains the clause,
which has been so often referred to-“ The costs of the Coui-t are agreed to be a t the
r e s p o ~ ~ s i l ~ i l i t ~ of tfie ~efex~dar!ts ; ” therefore, if the Plaintiff liad ~ e r f o ~ ~ i e d his
duty according to liis engagement, in entering up a razi-nama, and had tliert
received title Rs. 2000, he would have received tliose Re. 2000, quite free froui any
charge of costs, and the ~ ~ e f e i ~ d a n t s would have had to pap the costs beion7 ; but it
does not follow that the ~ e ~ e n d a I s t s would be res~ons ib~e for all the costs, n41iclt vert,
afterwards incurred, in consequence of the unsuccessful aiid apparently most urtj ust,
~ i t i g a t ~ o I ~ , in reference to the p l a i ~ ~ t ~ f f ’ s claim, and which he instituted and carried
on, for the purpose of freeing himself from the obligation [1S] eiitered into by the
farigh-kutti. There seems to be no reason at all for that, unless bv h i s suing as a
pauper he ought not to be subject to any costs. But he was not strictly wing as a
pauper, for it cannot fail to strike us, as subject to some question, l ~ ~ k ~ i ~ ~ to thehe
proceedings, the propriety of Ills beiirg allowed to sue, G t fomtA ~ x i t p ~ i ~ . 11 ap.
pears, by this f a r i ~ l i - ~ u t t i , that he had some property. It appears. further. that.
that property had been made subject to attacl~~~ient. and had been ac tua l l~ attached ;
650‘
Xow what are the reasons which Ite gives for that opinion?
There arises a question as to the costs.
REWUlU PERSAD II. h~USSUMAT RADHA HEEBY E18461 IV MOORE IND. APP., 136
there was real property, and there was property in deposit, property which was
attached after the decree was pronounced.
Although, therefore, the Appellant lias declared Iiimself a pauper, he is, in fact,
not a pauper ; and notwit~istandin~ he possessed property in dwelliii~-~ouses, and
houses, and has had in deposit Rs. 2000, piith Tarn Chund and Utna Ram, he has
snorn that he is a pauper. The Plaintiff is proved to have Rs. 2000, and he is
shown to have other property, because tliere has been an attachment issued. The
order which is made upon that, is only material for the purpose of showing, that i n
this case there was no attempt to make him personally liable to tlie payment of tlie
costs, but oiily out of this property. The order is, “ that tlie Judge is to be careful to
issue the decree of this Court, and to obtain paynierit of the sum of Rs. 2000, entered
in the Teep, from Ram Persad, Mahajun. Moreover if, conformably to the re spot^-
dents’ stateI~iei~t, any other property Sbelongiiig to the Appellant, in the town of
F~~ttoohabad, may have been attached, or xnay now be obtained, by the Respondents
pointing it out, the same be sold by public sale, and therefrom paying the Kespon-
dents the sum of Rs. 39.1. 1. 18. 3., costs of this Court, and also the costs of the Pro-
B inc i al Court.”
Now that sum of Rs. 394, the sum which appears [I361 as coming for costs after
the Defendant’s former amount, has been paid, by the arran~einent pursuant to the
decree, which is appealed from. Whetlier i t was intended to include it in tlie
Rs. 2000, the property in question, amongst the property out of whicli the Rs. 394
were to be paid, does not seem at all to be material, for the result at which their
Lordships think they ought to arrive, is, that the costs which are ordered to be paid
after this litigation, are costs to be paid out of the property: therefore, we think
there is no inconsistency in doing so in this particular case.
Their Lordships, therefore, will report to Her Majesty, that, in their opinion.
this Appeal must he dismissed.
There is one observation now arising, upon which their Lordships are ready to
hear any information which can be given to them by Counsel. Leave x-as granted by
the Sudder Court, to appeal, inform6 pat4cperi-q. It does not appear that there has
been any order, in this country, authorising him to sue, in form& pauperis.
Mr. Moore.-In appeals from the colonies, it is the practice to apply by Petitio11
here, for leave to prosecute the Appeal, inz foirnci pauperis. ~ r o ~ ~ a r ~ v. fhimn-
vesgue (3 Aloore’s P.C. Cases, 451). A different practice, however, prevails in caseu
where the Appeal is prosecuted by the East India Company, under an Order i r i
Council, made in virtue of the Act, 3 ancl 4 Will. IV., c. 41, sec. 22. An Appeal being
allowed by the Sudder Court, in India, iia f o ~ r n d pauperis, pursuaiit to Ben. Rep.
SSVIII. of 1814, the Appeal is prosecuted without any order being made here. Rany
S r i m ~ t t y Dibinh v. Rn71y Koortd Ltitn (2nd Dec. 1847).
[137’j R E W N PERSAD,-AppeUamf ; M‘FXSrti‘MAT RADHA BEEBT,-
Respondent * [Dec. 3 and 5 , 18461.
(In Appeal front the ~ ~ ~ ~ ~ e ~ , Derc rozny f?owt crf ~ ~ ~ ~ z ~ ~ ~ ~ ~ i ~ ~ , ia Nengctl.
Effect given to an instrument, in the nature of a testamentary disposition, made
by a Bindoo, domiciled in the North-West I’rovinces of Bengal.
By this instrument, the Testator gavo his widow a life estate, in all his property.
and after her decease he gave a moiety thereof to his brother B., arid !lis son&.
C. and D. B. and C . died in the lifetime of the tenant for life. C . and D.
were divided brothers. Held by the Judicial
Conimi t tee,---
I. That C. and D. took vested interests ia the nioietp, as tenants in comnioit.
* Present : Members of the Judicial Conimittee,-Lord Brougtiam, Lard Lang-
Pr ivp Councillors,-dssessors,-S~r E. H. East, Bart., and Sir E. Rpan, Knt,
65 1
C.’a widow claimed his share.
-- _ _ - - ~ -
dale, the Right Hon. Dr. Imihington, and the Right Hon. T. Peiirberton h i g h .