AMIRCHAND MEGHRAJ Vs. DEVIDAS BHOGARAM

JUDGEMENT

(1.) THIS second appeal arises from a suit for redemption and, in the alternative, for specific performance of a contract of reconveyance.

(2.) BY a deed of sale dated September 4, 1961, (Ex. P-l ). Nanhelal (Plaintiff No. 2)purported to have sold two houses for Rs. 3,000/- to Amirchand (defendant No. 1 ). Possession was given to Amirchand. That sale-deed contained an agreement of reconveyance within three years on payment of Rs. 3,000/ -.

(3.) NANHELAL gave two notices to Amirchand to redeem and reconvey the suit houses to him. Jugal Kishore (defendant No. 2) is tenant of Amirchand. On september 2. 1964, Nanhelal sold the suit houses to Devidas (plaintiff No. 1) for rs. 5,000/ -.