ABDUL HAKIM KHAN Vs. RAM GOPAL

JUDGEMENT

(1.) After hearing the learned Counsel in this ease we think the appeal must fail and the judgment of the Court below must be affirmed.

(2.) The question now before us is a question of fact and there is a definite finding by the lower Appellate Court.

(3.) The plaintiffs brought a suit on a mortgage and asked for sale of certain properties specified in the deed. With regard to one item of property the plaintiffs plea was that the description of it in the mortgage deed was wrong.