(1.) THIS appeal has been filed by the defendants to the original lis, against whom a decree for possession by way of redemption of land was passed. Hence, present Second Appeal on behalf of the defendants.
(2.) BRIEF facts of the case culminating into filing the present appeal reveal that Smt. Dhapan was the original owner of the property in dispute. She mortgaged her property to the predecessors-in-interest of the defendants in the year 1948. Daughter of Smt. Dhapan, namely, Bakhtawari, plaintiff in the original lis, filed suit, as mentioned above, for possession by way of redemption of mortgage. Learned trial Court decreed the suit. Aggrieved, the defendants filed an appeal, which has since been dismissed on 22.9.1978.
(3.) THE main contention was with regard to Bakhtawari being daughter of Dhapan. This issue, like other issues, was determined in favour of the plaintiff.