B GAURI SHANKER SINGH Vs. PTSHEO NANDAN MISRA

JUDGEMENT

(1.) The material facts to be considered in this case are as follows:

(2.) On the 8 October 1904 Bachu Singh, the defendant No. 2, executed a simple mortgage-deed in favour of the first defendant Sheo Nandan Misir.

(3.) Admittedly, the property which was hypothecated under this document was joint family property.