BHAIYA RAGHUNATH SINGH Vs. MUSAMMAT HANSRAJ KUNWAR

JUDGEMENT

(1.) This appeal from the High Court at Allahabad arises in a suit for redemption of a mortgage and further charge, the appellants, being the heirs of some of the original mortgagees.

(2.) The relevant facts leading up to the present litigation must first be stated.

(3.) The mortgage and further charge are both dated June 22, 1864. By the mortgage certain shares in five villages were mortgaged by way of conditional sale, the mortgagees being placed in possession, with no liability to account for mesne profits. The principal money was repayable at the end of three years. A further principal sum was secured by the further charge.