RAJ KUMAR Vs. MUTSADDI LAL

JUDGEMENT

(1.) THIS is a plaintiffs' appeal against a judgment and decree of Mr. Ghulam Rabbani, Senior subordinate Judge, Ambala, dismissing the plaintiffs' suit with costs.

(2.) IN order to understand the case a reference may be made to the pedigree-table which is as follows: kallu MAL _________________|___________________ | | jagan Nath Pars Ram | | munna Lal Sunder Lal __________|_________ | | | Raj Kumar ram Kishan Jai Kishan (plaintiff 1.) (plaintiff 2) (plaintiff 3)

(3.) MUNNA Lal the father of plaintiffs Nos. 2 and 3, who is an Aggarwal Bania of Jagadhri mortgaged the land in suit for Rs. 7,000/- to Mutsaddi Lal defendant No. 1. On the 18th October 1938 Munna Lal sold the property to Mansa Ram and others for Rs. 13,000/-, out of which Rs. 7,000/- were paid by the vendees to the previous mortgagee.