BAL MOKAND Vs. JIWAN RAM

JUDGEMENT

(1.) This is an application in revision against an order of the learned Additional Civil and Small Cause Court Judge of Morarabad. The only point argued before us is one of jurisdiction.

(2.) Dhoridhar and others executed a mortgage with possession, with regard to certain zamindari property lying in Tabsil Bisauli of the district of Budaun, in favour of Ramnarain. Das for Rs. 1500 on 16 August 1907. The original parties to the transaction are dead. The plaintiffs are the heirs and representatives of the mortgagors. The defendants are the heirs of the mortgagees.

(3.) The plaintiff's who represent the mortgagors, made an application in the Court of the Munsif of Chandausi for redemption of the above mortgage under Section 12, U.P. Agriculturists Relief Act, (Act 27 [XXVII] of 1934). There was a further prayer for the benefits of the U.P. Debt Redemption Act.