MORU NARSU GUJAR Vs. HASAN FATTEKHAN JUMMAL

JUDGEMENT

(1.) The plaintiff sues for possession of Survey No. 87, pot No. 1, from the defendant 2 or in the alternative for possesion after redemption of a mortgage or mortgages upon it now vested in the defendant 2.

(2.) The plaintiff s father advanced Rs. 30 upon mortgage of the land in question from one Mariam, one of two female co-owners of the property. The mortgage was unregistered.

(3.) A decree was obtained on this mortgage in Suit No. 183 of 1899. The property was put up for sale by the Court in execution and on the 9th of January 1901 was purchased with the Court s permission on account of the 2nd plaintiff, then a minor, who claimed as heir of the original mortgagee.