STATE BANK OF INDORE Vs. PARVATI BAI

JUDGEMENT

(1.) The Plaintiff a Nationalised Bank has a decree in its favour passed by the Courts below directing sale of an agricultural holding for the recovery of mortgage money due and payable under a deed of simple mortgage, yet its grievance for recovery of interest to the extent of full as claimed in the suit, survives for adjudication. Hence this appeal.

(2.) WHETHER the lower Court has committed an error in applying the provisions of Section 165 (9 -b) of the M.P. Land Revenue Code to the transaction in suit in view of Section 24 of the M P. Krishi Udhar Pravartan Tatha Prakirn Upabandha((Bank)) Adhiniyam 1972 ?

(3.) WHETHER the lower Court has committed an error in adjusting Rs. 1,590/ - paid by the Respondent towards principal and not to wards interest ?