RAM RATAN LAL Vs. ABDUL WAHID KHAN

JUDGEMENT

(1.) It appears that one Musammat Jafri Begam was a part proprietress of the villages of Mirpur, Qamaruddinnagar, Ataipur Jadid, Raipur and Nehalpur, situate in the District of Farrukhabad. She executed a deed of simple mortgage on the 10th of October 1902 in respect of her shares in the said villages in favour of her son-in-law, Muhammad Yusuf Ali Khan, in lieu of Rs. 2,500. The sum of Rs. 635-8- 0 out of the mortgage loan was left in the hands of Muhammad Yusuf Ali Khan for payment to one Abdul Rahim Khan a prior mortgagee.

(2.) Musammat Jafri Begam died without redeeming the mortgage of 1902 and left her surviving a son and a daughter called Abdul Wahid Khan and Musammat Zebun-nissa Begam respectively.

(3.) Muhammad Yusuf Ali Khan is the husband of Musimmat Zebun-nissa Begam.