NILKANTH BALWANT NATU Vs. VIDYA NARASINH BHARATHI SWAMI

JUDGEMENT

(1.) The first appeal is by the plaintiffs in the suit, and the cross-appeal is by the second defendant, Vidya Narasinh Bharati Guru.

(2.) The plaintiffs brought the suit in the Court of the Subordinate Judge at Satara, as successors in title to one Balaji Narayan Natu, who was the mortgagee under certain mortgage-deeds specified in the plaint, and executed between the years 1840 and 1844.

(3.) The mortgages were made by Vidya Shankar Bharati, who is deceased.