RAM RATTAN Vs. DEVI RAM

JUDGEMENT

(1.) Office Report dtd. 25/9/2021 shows that since the erstwhile counsel appearing for the appellants has been designated as Senior Advocate, notice of alternative arrangement was issued to all the appellants. It is reported that notices have been delivered to the appellants, but no one has entered appearance on their behalf.

(2.) Hence, service is treated as complete in the matter.

(3.) The plaintiff is in appeal before this Court. The plaintiff is the Mortgagee under Ram Lal, Mortgagor. The grievance of the appellants is that the Mortgage was 45 years before filing of the suit, therefore, they have become owners of the suit property. The Full Bench of Punjab and Haryana High Court, in "Ram Kishan & Ors. Vs. Sheo Ram & Ors.", has held that there is no limitation period in case of usufructuary mortgage. "Once a mortgage always a mortgage" was the principle applied. The said Judgment has been upheld by this Court in "Singh Ram (D) Through LRS Vs. Sheo Ram & Ors." reported in (2014) 9 SCC 185.