HARISH CHANDRA PRASAD Vs. SHAH QASIM GANI

JUDGEMENT

(1.) This appeal by defendant 19 arises out of a mortgage suit instituted for recovery of arrear of Nankar dues for the years 1349 to 13571 Fasli against the defendants including the appellant.

(2.) The sole question for determination in the present appeal is, whether the appellant is liable to pay the Nankar dues to the plaintiff?

(3.) The plaintiff is 16 annas Nankar of two villages Bhadupabuzurg, tauzi No. 3558, and Maripurkalan, tauzi No, 3616. The defendants are the proprietors of these two tauzies. The plaintiff has also purchased at an auction sale 1 anna 1 pie 10 karants out of 2 amiss proprietary interest in village Bhudpa Buzurg tauzi No. 3558, belonging to Mosstt Indrasan Kuer, defendant 7, on the 30th April, 1943.