ISHRI Vs. HET RAM

JUDGEMENT

(1.) This appeal and Appeal No. 420 of 1925, arise out of a suit brought by the plaintiff for recovery of possession of a one-third of mahal Shib Kuar of village Bithani and for redemption of the remaining two-thirds of that mahal.

(2.) The facts that led to the suit giving rise to the present appeals ace shortly these: Four biswa share of village Bithani, was, along, with six other villages, mortgaged in the year 1880 to one Ram Prasad for a sum of Rs. 1,000. The same share was again mortgaged, along with three other villages, in the year 1885 to Man Kanwar.

(3.) The four biswa share subsequently was converted into a 20-biswa mahal called mahal Shib Kuar.