SHANKAR SAKHARAM KENJALE (DIED) Vs. NARAYAN KRISHNA GADE

JUDGEMENT

(1.) The instant appeal arises out of the judgment dated 08.06.2009 passed by the High Court of Judicature at Bombay in Second Appeal No. 439 of 1987. Vide the impugned judgment, the High Court set aside the findings of the Trial Court and the First Appellate Court and directed the Trial Court to draw a preliminary decree of redemption of mortgage in favour of the Respondents herein.

(2.) The factual background to this appeal is as follows:

(3.) Heard the Counsel for the parties.