SURAT SINGH Vs. UMRAO SINGH

JUDGEMENT

(1.) The only question with which we are concerned in this second appeal is the question of limitation. It arose in the following way. It seems that two cousins named Sughar Singh and Kesari Singh were the owners jointly of a 1 anna 7 pie 10 karant share in the village of Atagaon. It has been found that this property was joint family property.

(2.) The plaintiffs in the present suit are the descendants of Sughar. Singh, while the principal contesting defendants %re the descendants of Kesari Singh.

(3.) In the year 1872 it is found that Kesari Singh as head of the joint family made a mortgage with possession of a 9 pie 15 karant share out of the, joint share already mentioned. This mortgage was made in favour of Sughar Singh son of Risal Singh.