LALA GUR PRASAD Vs. LAXMI DEVI

JUDGEMENT

(1.) THE suit giving rise to this appeal was filed for recovery of money on the basis of a mortgage by only one of the mortgagees of his share of money due under the mortgage without any prayer for enforcement of security by sale of the mortgaged property. THE suit was time-barred as the mortgage deed was executed on the 22nd of November, 1949 and the mortgage money was payable within three years, i.e., by the 22nd of November, 1952. THE period of limitation for such a suit being six years, it expired on the 22nd of November, 1958, the suit itself being filed on the 22nd of November, 1964.

(2.) WHEN faced with this situation, the plaintiff-appellant claimed that it was a suit for enforcing the mortgage security under Section 67 of the Transfer of Property Act and not under Section 68 of that Act and he sought the permission for making the co-mortgagees also parties to the suit This application was made long after the expiry of the period of limitation and was rejected by the learned Civil Judge with the result that ultimately the suit itself was dismissed as time-barred. An appeal was filed before the learned District Judge, Kheri who dismissed the same. This second appeal has been directed against the judgment and decree of the learned District Judge.

(3.) THE rule as laid down in Charan Das v. Amir Khan, AIR 1921 P.C. 50 is as follows: "That there was full power to make the amendment cannot be disputed, and though such a power should not as a rule be exercised where its effect is to take away from a defendant a legal right which has accrued to him by lapse of time, yet there are cases..... where such considerations are outweighed by the special circumstances of the case....".