R.N. Gurtu, J. - (1.) In these two appeals the Plaintiffs filed two suits for redemption of usufructuary mortgages of proprietary plots. They claimed the benefit of the UP Debt Redemption Act as agriculturists in both the suits. The learned Munsif held that the Plaintiffs were not "agriculturists" within the meaning of the UP Debt Redemption Act and the suit was decreed on that basis.
(2.) Upon appeal the court below held that the Plaintiffs were "agriculturists" under the UP Debt Redemption Act and varied the decree of the trial court decreeing the Plaintiff's suit on the latter basis.
(3.) There was an appeal to this Court and in appeal the learned Single Judge held that the Plaintiffs were "not agriculturists" and he restored the decree of the trial court.;