REGENT COMPUTRONICS PVT. LTD.

FIRM MAKHANLAL GIRWARLAL Appellant

V/S

HARNARAIN Respondents

Referred Judgements :-

LACHHMAN PRASAD V. SARNAM SINGH [REFERRED TO]
GAJADHAR BAKHSH V. GAURI SHANKAR [REFERRED TO]
JAGMOHAN V. RANCHODDAS [REFERRED TO]
CHOCHALINGAM V. MUTHU KARUPPAN [REFERRED TO]
ANNAMALAI CHETTY V. SUBRAMANIAN CHETTY [REFERRED TO]
SAHIB SINGH V. GURDIAL SINGH [REFERRED TO]
LALA RAGHBIR SINGH VS. SETH BAM RATTAN [REFERRED TO]
JAGDISH PRASAD VS. HOSHYAR SINGH [REFERRED TO]
RAM KRISHNA MURAJI VS. RATAN CHAND [REFERRED TO]
BHARMAPPA MURDEPPA SOPPIN VS. HANMANTAPPA TIPPANNA BELLUDI [REFERRED TO]
THE BENARES BANK, LTD VS. HARI NARAIN [REFERRED TO]
HIRA LAL VS. PURAN CHAND [REFERRED TO]
BRIJ NARAIN VS. MANGLA PRASAD [REFERRED TO]

JUDGEMENT

(1.) This is a first appeal by the plaintiff firm whose suit has been dismissed by the Additional District Judge, Gwalior.

(2.) The facts are these. On 20-12-1952 Har Narain defendant No. 1, on behalf of himself and his minor son Ramjidas defendant No. 2, mortgaged a house in Janakganj, Lashkar for Rs. 8,000/-in favour of the plaintiff. The mortgage money was repayable within three years. There was a subsequent charge created by a deed of 30-3-1933 for Rs. 3,000/- on the same terms and conditions. On 1-6-1942 the mortgagors sold a part of the property to one Mataprasad and the latter paid to the mortgagee firm a sum of Rs. 12,000/- on 1-8-1942 when the portion sold to Mata Prasad was released by the mortgagee.

(3.) The present suit was brought by the mortgagee on 19-12-1947 for Rs. 15,299/9/-.

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FIRM MAKHANLAL GIRWARLAL Vs. HARNARAIN

Referred Judgements :-

JUDGEMENT

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