BALKABAN LAL Vs. MALIK NAMDAR

JUDGEMENT

(1.) The relationship of the parties to this suit would appear from the following pedigree:

(2.) Daljit Lal and Zalim Singh mortgaged the suit property in year 1898 to the defendant Malik Namdar. Malik Namdar subsequently brought a suit on his mortgage impleading the mortgagors and Daljit Lal's son Basdeo Lal-- The suit was compromised and resulted in a decree for sale of the property. This decree was made absolute in the year 1912 in proceedings to which the principal appellant Kamla Prasad was also a party as was also the first appellant Balkaran Lal. The plaintiffs in the suit out of which this appeal arises were,

(3.) (a) Daljit Lal and his son Basdeo Lal,