Karamat Husain and Tudball, JJ.@mdashOn the 29th of January, 1909, Hargian, Bhogi Ram, Paran Sukh and Kachera executed a mortgage with
possession in favour of Manik to secure a sum of Rs. 1,500. The entire property mortgaged was 26 bighas, 5 biswas. The share of Hargian in that
was 4 bighas, 18 biswas, that of Bhogi Ram, 1 bigha, 12 biswas, and the remaining 19 bighas, 15 biswas belonged to Paran Sukh and Kachera.
The mortgagors undertook a liability joint as well as several to pay the mortgage debt. On the same day Hargian executed a deed by way of
mashrut-ul-rehan (a further charge) in favour of Manik, in which he mortgaged his own share amounting to 4 bighas 18 biswas, for a sum of Rs.
99. In this separate deed by way of mashrul-ul-rehan, the sipulated that at the time of redeeming the mortgage executed jointly by him and three
other personas, he would pay the money due under this separate deed. There is a recital in the mortgage deed that a sum of Rs. 150 was due by
Hargian to Kalla and others. The plaintiffs then brought a suit for the pre-mortgage of the share of Hargian under the mortgage deed, dated the
29th of January, 1909, executed by the four persons already mentioned. The plaintiffs in their plaint alleged that the share of Hargian in the
mortgage debt was only a sum of Rs. 153, out of which the plaintiffs were, according to the recital in the deed, entitled to a sum of Its. 150, and
that, therefore, they were entitled to pre-mortgage on payment of Rs. 3. The court of first instance decreed the claim, and the decree of that court
was affirmed by the lower appellate court except as to costs. That court directed that the plaintiffs, in order to succeed in their suit, were bound to
pay a sum of Rs. 356-8-0, over and above the sum of Rs. 150, which was due upon their own mortgage. The plaintiffs have preferred a second
appeal to this Court, and it is contended by their learned vakil that the transaction by way of mashrut-ul-rehan being a separate and independent
transaction, the plaintiffs are entitled to pre-mortgage the prior transaction alone, and that the mode adopted by the courts below of determining the
amount which the plaintiffs are bound to pay under the mortgage is wrong. Both these pleas in our opinion are well founded. We have no doubt
that the mortgage of 29th January, 1909, is a transaction quite separate from the transaction evidenced by the deed of mashrut-ul-rehan of the
same date. The mortgagors under the mortgage are four persons, and every one of them has undertaken a liability joint and several. The mortgaged
property is 26 bighas, 5 biswas. The mortgage is a mortgage with possession. In the deed of mashrut-ul-rehan Hargian only is the mortgagor. The
mortgaged property is his share only, amounting to 4 bighas, 18 biswas. The consideration for the mashrut id-rehan is quite distinct from the
consideration for the joint mortgage. The mortgage under the mashrut-ul-rehan is strictly speaking, a simple mortgage, while the mortgage under
the deed executed by Hargian and the three others is a usufructuary mortgage. That being so, the plaintiffs in their suit for premortgage are not
liable to pay the sum of Rs. 99, secured by the mashrut-ul-rehan deed. The share of Hargian in the property mortgaged by him along with three
other persons is 4 bighas, 18 biswas, and the entire sum of Rs. 1,500 is a charge upon the entire property amounting to 26 bighas, 5 biswas. The
charge on the share of Hargian is, therefore, in the proportion of the value of 4 bighas, 18 biswas to the value of 26 bighas, 5 biswas. We are
supported in this view by the ruling of this Court in Sita Ram v. Nand Ram Weekly Notes 1881 p. 80. As the lower appellate court has not come
to any finding regarding the value of the share of Hargian and the value of the entire property mortgaged on the 29th January, 1909, we refer the
following issue to that court for a finding:--What are the proportionate values of the share of Hargian and of the entire mortgaged property? The
court will be at liberty to take such additional evidence as the parties may adduce, Ten days will be allowed for objections on return of the finding.