MUHAMMAD INAMULLAH KHAN Vs. AISHA BIBI

JUDGEMENT

(1.) One Samiullah was the owner of certain property, consisting of shares or specific plots, in two villages, namely, Mohiuddinpur and Rajapura.

(2.) On the 10 of January, 1910, he mortgaged the property in both villages for Rs. 3,200 to his daughter, Musammat Aisha, the plaintiff.

(3.) On the 18 of April, 1911, Samiullah mortgaged the same property in both villages to Musammat Munga Kunwar for Rs. 5,000. Out of the consideration a sum of Rs. 3,482-12-3 was left with the mortgagee for payment to Musammat Aisha the prior mortgagee. But Musammat Munga Kunwar, in fact paid nothing to the prior mortgagee.