RAMESH CHAND Vs. NAND LAL

JUDGEMENT

(1.) This appeal has been filed by the appellants against the judgment and order dated 25.10.2010 passed by the High Court of Judicature for Rajasthan at Jaipur in D.B. Special Appeal (Civil) No.16 of 2000.

(2.) The plaintiffs' suit for redemption of mortgage of four properties was initially decreed by the learned trial Court. In appeal, the decree was partially reversed insofar as the two items of properties are concerned. The said two items are properties were the subject matter of sale agreements between the mortgagor and the mortgagee pursuant whereto on full payment of the agreed amount by the mortgagee to the mortgagor the mortgagee was allowed to continue to remain in possession under the sale agreements. It is in these circumstances that the First Appellate Court and the High Court took the view that the plaintiffs' suit insofar as the redemption of the aforesaid two items of properties are concerned could not have been decreed in view of the provision of Section 53A of the Transfer of Property Act, 1882.

(3.) The contention of the plaintiff with regard to readiness and willingness on the part of the defendants to comply with the terms of the agreements was also negatived.