CHANDULAL KESHWANI Vs. BALWANT SINGH

JUDGEMENT

(1.) Heard Sri K.N. Saxena for appellants. No one appears for the respondents.

(2.) The Original Suit No. 8 of 1974; Balwant Singh and others s. Chandulal and 7 others for recovery of Rs. 8,160/- against the defendants 1 to 7 and interest pendente lite and future, on the principal mortgage money of Rs. 4,000/- at the rate of 6% per annum was decreed on 4.5.1976. The Civil Appeal No. 101 of 1976 against the Judgment and Decree was dismissed by the District Judge, Jhansi on 30.6.1977. The Second Appeal, was admitted on 13.1.1978. The Court issued notice on ground Nos. 1 to 3 as substantial questions of law.

(3.) The plaintiffs Balwant Singh and others filed a suit with the allegations that the defendant No. 8 Sri H.K. Franklin borrowed Rs. 4,000/- from the plaintiff on 15.10.1962, and executed a simple mortgage in respect of his two houses namely house Nos.396 B and 397. Premganj, Sipribazar, Jhansi. The defendant No.8 agreed to pay the interest on the mortgaged money. The period of payment of mortgage money was three years. The defendant No. 8 paid Rs. 1300/- towards interest for the periods 15.10.1962 to 30.6.1965. He did not pay interest thereafter. The defendant No. 8 had previously mortgaged the property along with one more house No. 398 situate in same Mohalla to one Sri Ganga Vishnu who filed suit No. 80 of 1965 against the defendant No.8 and obtained a decree for mortgage money from the Court of Additional Civil Judge, Jhansi. In execution of this decree all the three mortgaged houses were sold. House No.396- B was purchased by Sidh Kumar Rehaney, the husband of defendant No.1, and the father of defendants 1 to 7; and House No. 397 was purchased by defendant No. 1. The House No. 398 (which was not mortgaged to the plaintiff) was purchased by Chhadamai Lal. The plaintiff had the charge on the disputed house no. 396 B and 397, by way of subsequent mortgage deed. The defendant No. 1 subsequently sold the house Nos. 397 to defendant No. 2, and defendant Nos. 3 to 7, who being the heirs of Sidh Kumar Rehaney were impleaded as parties to the suit. The house was purchased subject to the said charge, hence they are liable to pay mortgaged money to the plaintiffs. The plaintiff No. 2 had taken his share of the mortgaged money from plaintiff No. 1, and that the plaintiff No. 1 alone is entitled to recover the mortgaged money. The interest on mortgage money of Rs. 4,000/- for the period 1.7.1965 to 31.3.1974 @ Rs. 40/- per month comes to Rs. 4160.00, and thus the plaintiff No. 1 is entitled to recovery of Rs. 8160/- from the defendants failing which the houses are liable to be sold.