MAROTRAO SHAMA Vs. NARAYAN JASRUP

JUDGEMENT

(1.) THIS is a suit to set aside the sale of a Malik-Makbuza plot No. 26/2 made under Section 157, Central Provinces Land Revenue Act of 1917.

(2.) THE field was sold at the instance of defendant 2 who was the lambardar of the village in which the field is situated.

(3.) IN due course the mortgagees sued on their mortgage and obtained a foreclosure decree on 14th June 1932. They obtained possession on 1st November 1933: see Ex. P-2 (when I say they obtained possession, the one who took actual possession was Narayandas.)