REGENT COMPUTRONICS PVT. LTD.

RADHA KRISHNA Appellant

V/S

ANOOP CHAND Respondents

Referred Judgements :-

UMMER KUTTI V. ABDUL KADIR [REFERRED TO]
RALYA RAM V. SHER SINGH [REFERRED TO]
JORDAN V. MAY [REFERRED TO]
ANDERSON V. ANDERSON [REFERRED TO]
HYNES V. HYNES [REFERRED TO]
HOOD-BARRS V. I.R.C. [REFERRED TO]
SOMAN SINGH V. UTTAM CHAND [REFERRED TO]
ERESSA MENON V. ABDUL RAHIMAN [REFERRED TO]
MUST.AMIR BEGUM V. MUST. HUSSAIN BIBI [REFERRED TO]
STATE OF BOMBAY VS. ALI GULSHAN [REFERRED TO]
LILA VATI BAI VS. STATE OF BOMBAY [REFERRED TO]
GUDUR RAMAKRISHNA REDDI VS. MINOR MUNIRATNAMMAL [REFERRED TO]
RAMA SHAH VS. LAL CHAND [REFERRED TO]
MEGH RAJ VS. ALLAH RAKHIA [REFERRED TO]

JUDGEMENT

(1.) THIS appeal arises from a suit for sale of mortgaged property consisting of a two-storeyed building situate at Shivpuri.

(2.) ON August 11, 1943, a mortgage deed (Ex. P-2) for Rs. 8,500/- was executed by Anoopchand (defendant No. 1), Mehar-chand (defendant No. 2) and santokchand, father of Vijaychand (defendant No. 3 ). This was a registered mortgage deed in which it was covenanted that the mortgage property could be redeemed on the expiry of five years.

(3.) AGAIN, on August 14, 1943, a second mortgage deed (Ex. P-3) was executed by the three mortgagors, (sons of Sobha-chand) for Rs. 2,500/ -. The new mortgage debt was repayable along with, the earlier one.

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RADHA KRISHNA Vs. ANOOP CHAND

Referred Judgements :-

JUDGEMENT

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