SARJU PRASAD ALIAS PAPPU LAL Vs. MUHAMMAD SHAKUR

JUDGEMENT

(1.) The question for disposal of this appeal is a simple one. The plaintiff appellant came into Court asking for a declaration that certain transfers made by a lady named (sic)Musammat Sarfarasi Kunwari were not binding upon him as the nearest reversioner.

(2.) One of the transfers which was so attacked wag a transfer by way of mortgage in favour of one Muhammad Shakur, who was arrayed as defendant No. 6.

(3.) This document of mortgage was executed on the 22 September, 1894 in favour of Faiz Baksh, the father of Muhammad Shakur. The executants was Sarfarazi Kunwari and the amount which was expressed to be borrowed under the deed was Rs. 683. As security for this loan, Sarfarazi Kunwari purported to grant to Faiz Baksh a uslufrustuary mortgage far 18 odd highas of land.