PURANCHU CHACKO Vs. JOSEPH KUNJU

JUDGEMENT

(1.) Plaintiff appellant has already got a decree for the mortgage amount due to him. But the decree has excluded some of the items covered by the document from liability for the decree amount. The prayer in this appeal is that those items also should be made liable for this amount decreed. In short this prayer is for a declaration that these items are also liable. The relief cannot be valued in terms of any fixed amount. Hence the fixed fee of Rs. 10/- paid by the appellant is sufficient.