MAHABIR PERSHAD SINGH Vs. PRABHU SINGH

JUDGEMENT

(1.) This is an appeal preferred by defendants Nos. 2 and 3 against the judgment of the Subordinate Judge in favour of the plaintiff.

(2.) The action was brought on a mortgage executed on July 17th, 1900, by defendant No. 1, in favour of the plaintiff. The defendants-appellants are mortgagees who obtained a decree on a mortgage, dated November 1894, against defendant No. 1.

(3.) The question in controversy between the parties relates to the priority in respect of their charges.