AISHA BIBI Vs. MAHFUZ-UN-NISSA BIBI

JUDGEMENT

(1.) This appeal has arisen out of a suit for sale on a mortgage.

(2.) The mortgage was executed on the 11 of January, 1909, in favour of Sheikh Shahab-ud-din, the husband of the plaintiff, since deceased.

(3.) The mortgage was executed by one Muhammad Aizaz Ali Khan, the second defendant in the case. He purported to execute this deed as the general attorney of his wife Musammat Mahfuz-un-nissa who was impleaded as the first defendant.