KASHI NATH Vs. OFFICIAL RECEIVER

JUDGEMENT

(1.) This is an appeal by one Kashi Nath and another against an order of the District Judge of Benares exercising insolvency jurisdiction.

(2.) The order passed by the learned District Judge is as follows: It is ordered that the mortgage deed dated 28 November 1927, executed by the insolvent be declared to be void and fraudulent and be cancelled. The said mortgage deed be cancelled except for Rs. 933.

(3.) Then follows an order as to costs.