Jitbahan v. Bansrup Dhobi

It is quite clear on the original complaint of Jitbahan, on which the Deputy Commissioner instituted proceedings under section 530, that Bansrup was acting as the servant of Gunesh, who has purchased certain rights in the village, and therefore Gunesh should have been made a party to the proceedings. It was ??? improper to decide the matter in the absence of Bansrup who was in jail under sentence, and in the absence of Gunesh.

We, therefore, set aside the orders passed under section 530.