REGENT COMPUTRONICS PVT. LTD.

LIFE INSURANCE CORPORATION OF INDIA Appellant

V/S

VISHNU MOHAN AGGARWAL Respondents

Referred Judgements :-

JAINAB BAI AND OTHERS VS. MADHYA PRADESH STATE ROAD TRANSPORTCORPORATION" [REFERRED]
DELHI FINANCIAL CORPORATION VS. B.B. BEHEL [REFERRED]
NIRENDRA CHANDRA VS. DIGENDRA NATH [REFERRED]
RAM SINGH VS. SANT SINGH AND OTHERS [REFERRED]
MAHARAJ PUTTU LAL VS. SRIPAL SINGH AND OTHERS" [REFERRED]
MRS. SWARNA SARMA AND OTHERS VS. UTTAM CHANDRA MEDHI." [REFERRED]
BHIKHI LAL VS. TRIBENI [REFERRED]
MASTER CONSTRUCTION CO PRIVATE LIMITED VS. STATE OF ORISSA [REFERRED]
COMMISSIONER OF INCOME TAX CALCUTTA VS. SUGAULI SUGAR WORKS PRIVATE LIMITED [REFERRED]
M NARASAPPA VS. M KRISHNA REDDY [REFERRED]
STATE OF MADHYA PRADESH VS. MAN MOHAN SWAROOP [REFERRED]
PUNJAB NATIONAL BANK LTD VS. UDYOG SILPA PVT LTD [REFERRED]
WEST BENGAL FINANCIAL CORPORATION VS. BERTRAM SCOTT I LTD [REFERRED]
PUTHAN VEETTIL SANKARAN NAIR VS. POOMULLI MANAKKAL MOOPIL STHANAM PARAMESWARAN [REFERRED]
T S RADHAKRISHNAN VS. STATE BANK OF INDIA MADRAS [REFERRED]
A PALANIVEL CHETTIAR VS. R ELUMALAI [REFERRED]
SHYAMAL BIHARI MISHRA VS. GIRISH NARAIN MISSIR [REFERRED]
GULAB BAI VS. RAM PRATAP [REFERRED]
MUNUSWAMI MUDALI VS. JAGANNADHA REDDI [REFERRED]

JUDGEMENT

(1.) The plaintiff, who is the judgment creditor in a mortgage action, is the petitioner in the revision petition. The petitioner filed the Suit No. 416/89 for the recovery of Rs. 70,617.80 on the strength of the mortgaged house by the defendant. The defendant contested the suit, let in evidence, file documents, but did not appear at the time of the argument. The Court framed the following issues for determination:-

(2.) On the second Issue, the learned Judge, who tried the suit, gave the following finding:-

(3.) The judgment was rendered on the 20th of January, 1994. On the 19th of July, 1994, the judgment debtor paid a sum of Rs. 1,38,803 as per the judgment and decree by the learned Additional District Judge. The judgment debtor/respondent requested the petitioner to return the documents of title. The petitioner gave a reply stating that a sum of Rs. 67,694.90 along with interest @ 15.5.% per annum was due. The respondent, when the petitioner did not give the documents back, filed an application under Order XXXIV Rule 5 CPC.

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LIC OF INDIA Vs. VISHNU MOHAN AGGARWAL

Referred Judgements :-

JUDGEMENT

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