DARBARI LAL Vs. GOBIND SARAN

JUDGEMENT

(1.) This appeal arises out of a suit brought by the plaintiff appellant against the respondent for recovery of property sold to his father, Chhuttan Lal, on foot of a sale-deed dated the 1 of February, 1904, by a lady1 who has since died, namely, Musammat Mul Kunwar.

(2.) The appellant claims as a reversioner and the pedigree given below will explain how he is related to Hoti Lal, the last male owner of the property in sulit.

(3.) It appears that Hoti Lal died, possessed of considerable amount of property, some time in 1869. Musammat Mul Kunwar succeeded to the property as his widow and she died on the 16 of April, 1916. On the 31 of Octoberr, 1897, she executed a simple mortgage with respect to the properties in suit for the sum of Rs. 12,000 in favour of two persons Beni Ram and Janki Prasad. One Budh Sen joined with her in executing the deed. Budh Sen, it will be joined, is a paternal uncle to the plaintiff appellant.