KONDO Vs. RAM CHANDER

JUDGEMENT

(1.) The suit out of which this appeal arises has reference be a certain share of property which-will in this judgment be referred to hereafter as share A. This share A is a share in mauza Gummawala, which belonged to Sri Ram, one of three brothers.

(2.) Sri Ram's brother, Nagar Mal, held a second share, which will be hereafter styled share B. A third brother, Sohan Lal, hold a share, which will be described as (c/1 plus c/2).

(3.) Sohan Lal was succeeded by his son, Shankar Lal. Nagar Mal and Shankar Lal borrowed monies from one Bansi Lal, and as security mortgaged in his favour share B and (c/1 plus c/2).