KASHI RAM Vs. KAMAL SINGH

JUDGEMENT

(1.) One Gyasia executed a usufructuary mortgage deed for Rs. 200 in favour of Nenhe and Darua on the 9th of August, 1878, with respect to certain plots of land.

(2.) Darua's mortgagee rights were auctioned in execution of a decree and were purchased by Sethia whose successors sold those rights to Parmal, one of the sons of Kashi Ram, son of Darua, on the 24th of June, 1941.

(3.) Nenhe executed a sub-mortgage of his half share in the mortgagee rights in favour of certain persons on the 30th of November, 1911. His successors redeemed this submortgage in 1944.