COLLECTOR OF JAUNPUR Vs. JAMNA PRASAD

JUDGEMENT

(1.) This appeal arises out of a snit brought on the basis of a mortgage alleged to have been executed by one Maulvi Muhammad Ali.

(2.) This document is said to have been executed on the 19 of April 1895 in favour of one Dwarka Prasad, the father of the present plaintiff.

(3.) It is proved that Maulvi Muhammad Ali died in the mon October, 1898. He left his widow, Musammat Muslima Bibi, two soni, Muhammad Hasan and Muhammad Zahur and four daughters Musammat Kulsum, Musammat Makki, Musammat Fatima and Musammat Ruqiya.