GENUJI RAMJI Vs. MURLIDHAR LAXMAN

JUDGEMENT

(1.) THIS appeal arises from a suit filed by the plaintiffs-appellants to recover from the defendants-respondents a sum of Rs. 550 with future interest and costs.

(2.) ON 30-10-1880, a possessory mortgage was executed by one Rama, who is the plaintiffs' father, in favour of one Eknath, the grandfather Of the present defendants, in order to secure a sum of Hs. 600. On July 5, 1889, another possessory mortgage was executed by Rama in favour of Eknath in order to secure a further sum of Rs. 50.

(3.) IN 1944 the plaintiffs filed a suit for redemption of the two mortgages and on April 18, 1940, there was a decree for redemption and according to the decree the plaintiffs were to pay to the defendants a sum of Rs. 650.