LAKSHMI Vs. MAYITTI NARAYANAN

JUDGEMENT

(1.) This appeal is by defendants 1 and 2, the judgment debtors, in a decree for money charged on immovable property.

(2.) The suit was instituted on 27-1-1951, and decreed on 26-9-1951. On the date the suit was instituted, as per the law of Travancore, the plaintiff could remit the fee in court for having the decree, when passed, registered at the instance of the court.

(3.) S.15 of the Travancore Registration Act (II of 1087) provided: