REGENT COMPUTRONICS PVT. LTD.

PONNAMMA M.C. Appellant

V/S

ASPINWAL AND CO., LIMITED Respondents

Referred Judgements :-

PANDURANG ANANDRAV V BHASKAR SHADASHIV [REFERRED TO]
MAHABAFAYA V TIMDYA [REFERRED TO]
RANGASAMI V KRISHNAYYAN [REFERRED TO]
CHINNU PILLAI V KALIMUTHU CHETTI [REFERRED TO]
MAHADEVA BHAT V GOVINDA BHATTA [REFERRED TO]
GURLINGAPA V NANDAPA [REFERRED TO]
MUTHUKUMARA V SIVANARAYANA [REFERRED TO]
SURAJ BUNSI KOER V SHEO PERSAD SINGH [REFERRED TO]
SHANTAY A V MALLAPPA [REFERRED TO]
M V S MANIKAYALA RAO VS. M NARASIMHASWAMI [REFERRED TO]
PANDURANGA BOMMIAH VERNEKAR AND VS. COLLECTOR OF CENTRAL EXCISE BANGALORE [REFERRED TO]
K PERAMANAYAKAM PILLAI VS. S T SIVARAMAN [REFERRED TO]
SAKARCHAND SATIDAS VS. NARAYAN SAVLA VANI [REFERRED TO]
JADUNATH ROY VS. PARAMESWAR MULLICK [REFERRED TO]
NARO GOPAL KULKARNI VS. PARAGOWDA BASAGOWDA [REFERRED TO]

JUDGEMENT

(1.) The defendants in O.S. No. 3 of 1973 in the Court of the Civil Judge, Coorg, Mercara, have, in this appeal, challenged the correctness and legality of the decree dated 5-2-1976 passed by the Civil Judge.

(2.) The facts that are undisputed may briefly be narrated as follows : One Devayya had three sons Chengappa, Uttayya and Biddayya. On 10-12- 1952, Devayya and Chengappa mortgaged the suit properties to the respondent- plaintiff Company under the deed Ex. P-2 as an amount of Rs. 40,000/- or so was due to it in view of some transactions by Chengappa. The plaintiff filed 0. S. No. 19 of 1954 for recovery of the mortgage amount. Preliminary decree was passed on 29-9-1955.

(3.) Biddayya expired in the year 1954.

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PONNAMMA M C Vs. ASPINWAL AND CO LIMITED

Referred Judgements :-

JUDGEMENT

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