ISHRI PERSHAD Vs. GOPI NATH

JUDGEMENT

(1.) The facts of this case are as follows:

(2.) Ram Baksh and others mortgaged certain property to the present respondents on 21st August 1894. On 30th May 1896, they mortgaged the same property to Bindraban. Both mortgage-deeds were unregistered. Bindraban brought a suit for sale on his mortgage and purchased the property himself in execution of his decree.

(3.) His son sold the property to Bal Kishen. The latter s heir sold it to Ishri Prasad, the present appellant.