CHAUDHRI MEHDI HASAN Vs. MUHAMMAD HASAN

JUDGEMENT

(1.) This action was commenced in the year 1897 to have a deed dated the 23rd of July 1886, and executed by the plaintiff, Chaudhri Mehdi Hasan, declared void and cancelled. The Subordinate Judge of Barabanki made a decree to that effect ; but this was reversed, and the suit was dismissed, on appeal to the Court of the Judicial Commissioner of Oudh on the 31st day of July 1899.

(2.) Just before that appeal Mehdi Hasan (hereinafter referred to as "the plaintiff") had sold part of his interest to two persons who, by an order of the Judicial Commissioner dated the 10th day of May 1899, were joined as co-plaintiffs with him, and these three persons are now the appellants.

(3.) Chaudhri Nabi Bakhsh, who died many years ago, had thvee sons : Mehdi Hasan, the plaintiff; Hadi Hasan, who is (sic), and whose son is the defendant Muhammad Hasan; and (sic) Bakhsh, who disappeared before 1880 and has not been heard of since. He left two children, Abdus-Sattar and Abdul Ghaffar.