MAQBUL AHMAD Vs. ONKAR PRATAP NARAIN SINGH

JUDGEMENT

(1.) THIS is an appeal from a decree of the High Court of Judicature at Allahabad dated May 6, 1929, by which a decree dated April 29, 1924, made by the Subordinate Judge at Basti was affirmed. The decree of the Subordinate Judge had dismissed the application of the decree-holder in a mortgage suit to have the preliminary decree in the suit made absolute. The present appeal is brought by representatives of the decree-holder, since deceased, complaining of the decrees to which reference has been made.

(2.) THE facts of the case are shortly these. A preliminary mortgage decree was obtained on May 7, 1917, which was amended in some respects, not material to be particularised, on May 22, 1917.

(3.) THE decrees of the High Court disposing of those appeals were made on June 7, 1920.