MOULVI KHALILUR RAHMAN KHAN Vs. COLLECTOR OF ETAH

JUDGEMENT

(1.) This is an appeal from an order and judgment of the High Court of Judicature at Allahabad, dated June 24, 1930, confirming the order of the Subordinate Judge of Etah, dated April 22, 1929, in the matter of the execution of a final decree for sale dated July 29, 1922, in a mortgage suit.

(2.) The appellant is the successor of Abdul Jalil Khan, a zemindar of Aligarh, who died on October, 1923.

(3.) The material facts are as follows :- Abdul Jalil Khan in 1909 or 1910 borrowed money from various people, and several decrees were made against him.