RUKIA Vs. MEWA LAL

JUDGEMENT

(1.) This appeal relates to a house situate in Purwa Hirawan in the city of Cawnpore which has been valued at Rs. 7,000.

(2.) This house admittedly belonged to one Ishridas who died leaving a widow, Mt. Bhagni, and a daughter Mt. Bhakni. The daughter, who was married to one Gharibe, predeceased her mother without leaving any issue. Gharibe married Mt. Sukhia who was impleaded as defendant 1 in the suit as originally brought. She died during the pendency of the suit in the trial Court.

(3.) Mt. Bhagni executed a simple mortgage of the house in controversy in favour of Debidin on 6 June 1921. She died on 27 April 1924.