(1.) This appeal arises out of a suit for the redemption of a usufructuary mortgage dated the 2 January, 1842 and the only question we have to determine is whether the claim is time barred or not.
(2.) The mortgage was made by Dalip Singh and others in favour of one Khushwakt Rai and related to the whole of the village Khera Buzurg. Khushwakt Rai died leaving a widow, Musammat Jamna, and a daughter, Musammat Janki, both of whom are now dead. The defendants Shib Shankar Lal and Charan Bihari Lal are the sons of Musammat Janki.
(3.) On 12 November 1865 Musammat Jamna made a sub-mortgage of her mortgagee rights in favour of Akhay Ram and Day a Ram.